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The Passport (Entry into India) Act, 1920 [9th September, 1920] An Act to take power to require passports of persons entering 2 [India]. WHEREAS it is expedient to take power to require passports of persons entering 2 [India]; It is hereby enacted as follows: 1. This Act has been extended to Goa, Daman and Diu with modifications by Regulation 12 of 1962, s. 3 and Sch.; to Dadra and Nagar Haveli by Regulation 6 of 1963, s. 2 and Sch. 1; to Lakshadweep by Regulation 8 of 1965, s. 3 and Sch. And to Sikkim (w.e.f. 20-0-1976): vide Notifin. No. S. O. 3392, dated 3-9-1976. 2. Subs. by Act 36 of 1949, s. 2, for "the Provinces of India".    |
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