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[Cites 0, Cited by 4] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6) in The Passports Act, 1967

(6)The authority to whom the passport authority is subordinate may, by order in writing, impound or cause to be impounded or revoke a passport or travel document on any ground on which it may be impounded or revoked by the passport authority and the foregoing provisions of this section shall, as far as may be, apply in relation to the impounding or revocation of a passport or travel document by such authority.