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Passports Act, 1967 2. Definitions In this Act, unless the context otherwise requires, (a) "departure", with its grammatical variations and cognate expressions, means departure from India by water, land or air; (b) "passport" means a passport issued or deemed to have been issued under this Act; (c) "passport authority" means an officer or authority empowered under rules made under this Act to issue passports or travel documents and includes the Central Government; (d) "Prescribed" means prescribed by rules made under this Act; (e) "travel document" means a travel document issued or deemed to have been issued under this Act.    |
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