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Delhi HC: Online Applications for ‘No Entry Permits’ Must be Scrutinised - (29 May 2025)

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Delhi High Court has directed that while processing the applications seeking no entry permits, upon relevant information being furnished by the applicant, the application shall be scrutinised and documents filed shall be verified before any decision to issue no entry permit is taken.

Tags : DELHI HIGH COURT   NO ENTRY PERMITS   ONLINE APPLICATIONS  

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