J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Central Government Issues Notification Granting Rights to OCI Cardholders - (05 Mar 2021)

CIVIL

Central Government has issued a notification granting some new rights to Overseas Citizen of India Cardholders.OCI Cardholders can now apply for multiple entry lifelong visa for visiting India for any purpose. However, OCI cardholder shall be required to obtain a special permission or a Special Permit from the competent authority or the Foreigners Regional Registration Officer or the Indian Mission concerned for specific purposes.

Tags : CENTRAL GOVERNMENT   RIGHTS TO OCI CARDHOLDERS  

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