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  • Deeds & Drafts / ANNEXURE-K

Deeds & Drafts

ANNEXURE ‘K’

AFFIDAVIT TO BE SWORN BEFORE THE FIRST CLASS JUDICIAL MAGISTRATE OR THE EXECUTIVE MAGISTRATE ON NON-JUDICIAL STAMP PAPER FOR ISSUE OR RE-ISSUE OF PASSPORT BY THE MARRIED APPLICANTS WHO ARE UNABLE TO PROVIDE THE PRESCRIBED MARRIAGE CERTIFICATE OR JOINT PHOTO AFFIDAVIT WITH SPOUSE DUE TO MARITAL DISCORD/SEPARATION WITHOUT FORMAL DECREE OF DIVORCE ISSUED BY THE COURT OR DUE TO TOTAL DESERTION BY THE SPOUSE

 

I…………………………….(name of the passport applicant) solemnly declare and affirm the following:

1.       That I am married under…………………………….marriage Act/Rights/Customs and has been living together with…………………………….. (name of husband/wife) as married couple since………………… (date of marriage)

2.       That I am separated from my husband/my wife from…………….. (date) though we are not yet legally divorced by decree of a Court of Law. That my passport be issued or re-issued (as the case may be) in my maiden name or in my married name as.... ......................................................... (only for female applicants).

 

OR

 

That I am separated from my husband/my wife from…………….. (date) though we are not yet legally divorced by decree of a Court of Law. I/My wife or husband have/has already filed a divorce petition which is pending for adjudication before …………………………….....(name of the Court with place). That my passport be issued or re-issued (as the case may be) with my spouse name as..................................................(name of spouse).

 

OR

 

That my passport be issued or reissued (as the case may be) without my spouse name. However, in the eventuality of a Court declining to decree of divorce, I will get the passport re-issued with spouse name within three months thereof. That I solemnly affirm that the information given above is correct to the best of my knowledge and in the case of litigation arising due to issue or re-issue (as the case may be) of my passport in my maiden name/married name or with/without spouse name, I would be solely responsible for defending the case and not the Passport Issuing Authority.

 

Date:

 

Signature & Address of Deponent


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