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Karnataka High Court Denies Relief to Chinese National Overstaying Visa - (08 Dec 2021)

CRIMINAL

Karnataka High Court has reiterated that Rights of aliens foreign national on a foreign soil are those which the host country grants and that no alien can lay a claim for more rights than those that are granted. The Court has dismissed the petition filed by one Li Dong, a native of the People's Republic of China, who has been overstaying in India, in spite of her visa having expired.

Tags : KARNATAKA HIGH COURT   CHINESE NATIONAL OVERSTAYING VISA  

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