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Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name - (29 Sep 2026)

FAMILY

Rajasthan High Court held that passport authorities cannot require a divorced mother with exclusive custody of a minor to furnish an undertaking bearing the estranged father’s name for passport renewal. It said a single mother may apply without having the father’s name printed on the passport.

Tags : PASSPORT; SINGLE MOTHER; MINOR  

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