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Delhi High Court: Seeking Political Asylum No Ground For Denying Passport - (16 Jan 2018)

Delhi High Court has held that acts of individuals in visiting a foreign country on an Indian passport and then applying in that country for asylum, cannot be construed as “prejudicial to the sovereignty and integrity of India” and it is not justifiable to refuse passport to such individual.

Tags : DELHI HIGH COURT   POLITICAL ASYLUM  

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