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Kar. HC: Lost Passport Can’t be Re-issued Without Registration of FIR with Police - (05 Jul 2023)

CIVIL

Karnataka High Court has held that right to travel abroad is regulated by Passport Act and rules thereunder which prescribes format of documents to accompany application even for re-issue of a passport that requires submitting information of when FIR was lodged and at which Police Station.

Tags : KARNATAKA HIGH COURT   PASSPORT   RE-ISSUE   FIR  

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