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[Cites 0, Cited by 5] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(g) in The Passports Act, 1967

(g)that a warrant or summons for the appearance, or a warrant for the arrest, of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court;