Section 19 — Passports and travel documents to be invalid for travel to certain countries.
The Passports Act, 1967
Upon the issue of a 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.Open in Lexace · Ask the AI about this section