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Madras High Court Quashes Order Shortening Validity of Karti Chidambaram's Passport - (04 Mar 2022)

CIVIL

Madras High Court has held that when an application is made for the renewal/ re-issue of a passport, the authority cannot shorten the duration or validity of the same without following Sections 7 and 10 of Passports Act, 1967.

Tags : MADRAS HIGH COURT   VALIDITY OF KARTI CHIDAMBARAM'S PASSPORT  

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