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[Cites 0, Cited by 102] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(b) in The Passports Act, 1967

(b)If the passport or travel document was obtained by the suppression of material information or on the basis of wrong information provided by the holder of the passport or travel document or any other person on his behalf: