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Delhi HC: Production of Indian Spouse for Processing OCI Card Application not Always Possible - (01 Apr 2022)

CIVIL

Delhi High Court has affirmed an order passed by the single judge excusing Iranian woman from producing her estranged Indian husband before the authorities to produce her Overseas Citizen of India card application, holding that presence of both spouses for the purpose of processing an OCI card application is not mandatory

Tags : DELHI HIGH COURT   OVERSEAS CITIZEN OF INDIA   OCI CARD  

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