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Madras HC to Centre: Consider Issuing Indian Passport to Sri Lankan Refugees’ Daughter - (01 Feb 2023)

CIVIL

Madras High Court while observing that petitioner is for all practical purposes a stateless person and wants passport only to explore overseas employment opportunities has directed Centre to consider issuing passport to a woman, whose parents had escaped to India to save themselves from persecution.

Tags : MADRAS HIGH COURT   PASSPORT   STATELESS PERSON   REFUGEE  

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