 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Passports Act, 1967 19. Passports and travel documents to be invalid for travel to certain countries Upon the issue of t notification by the Central Government that a foreign country is- (a) a country which is committing external aggression against India; or (b) a country assisting the country committing external aggression against India; or (c) a country where armed hostilities are in progress; or (d) a country to which travel must be restricted in the public interest because such travel would seriously impair the conduct of foreign affairs of the Government of India, a passport or travel document for travel through or visiting such country shall cease to be valid for such travel or visit unless in any case a special endorsement in that behalf is made in the prescribed form by the prescribed authority.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back