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All. HC: Not Mandatory for Passport Authority to Impound Passport of Accused Persons - (26 Jul 2024)

CRIMINAL

All. HC has held that legislature u/s 10 (3)(e) of Passports Act, 1967 had deliberately used word ‘may' meaning that passport officer by recording reasons can impound passport but it is not necessary that in every case falling u/s 3, passport officer is mandatorily required to impound passport.

Tags : ALLAHABAD HIGH COURT   PASSPORT AUTHORITY   ACCUSED PERSONS  

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