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.Open in Lexace · Ask the AI about this section
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