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Punjab & Haryana HC: Fundamental Right to Travel Abroad Can be Controlled by Imposing Conditions - (29 Mar 2022)

CONSTITUTION

Punjab and Haryana High Court has stated that the petitioner has a fundamental right to travel abroad, which can be controlled by imposing certain situations. The Court has held that it is obligatory to draw a balance between the petitioner's right to travel overseas and the right of prosecutor.

Tags : PUNJAB AND HARYANA HIGH COURT   FUNDAMENTAL RIGHT   RIGHT TO TRAVEL ABROAD  

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