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Afghan National to Stay with Wife, Not Sewa Sadan: Delhi High Court - (29 Dec 2017)

Delhi High Court has allowed an Afghan national, whose visa had expired in 2007, to stay with his wife instead of a Sewa Sadan — detention centre of the Foreigner Regional Registration Office (FRRO) — till his deportation papers were not ready.

Tags : DELHI HIGH COURT   VISA  

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