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[Cites 0, Cited by 78] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

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

(e)that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;