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All. HC: Govt Bound by Apostille Documents Issued by Countries Signatory to the Apostille Convention - (19 Jan 2024)

CIVIL

Allahabad High Court while observing that Union Government is bound by the Convention of Abolishing the Requirement of Legalisation for Foreign Public Documents (Apostille Convention), has held that Govt. cannot disbelieve Apostille documents issued by countries signatory to Apostille Convention.

Tags : ALLAHABAD HIGH COURT   APOSTILLE DOCUMENTS   APOSTILLE CONVENTION  

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