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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Emigration Act, 1983

(5)The procedure for disposing of an appeal (including remand of the matter for further consideration to the authority whose order has been appealed against) shall be such as may be prescribed:Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of representing his case.