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[Cites 0, Cited by 14] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Passports Act, 1967

(2)The passport authority may, on the application of the holder of a passport or a travel document, and with the previous approval of the Central Government also vary or cancel the conditions (other than the prescribed conditions) of the passport or travel document.