On 07.09.2015, the Central Government issued notifications on humanitarian considerations, to exempt Bangladeshi and Pakistani nationals belonging to minority communities who have entered into India on or before 31.12.2014 from the relevant provisions of rules and order made under the Passport (Entry into India) Act, 1920 and the Foreigners Act, 1946, in respect of their entry and stay in India either without any valid document including passport/ other travel document or with valid documents but the validity of such document has expired.
-Ministry of Home Affairs
