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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(d) in The Emigration Act, 1983

(d)that having regard to the prevailing circumstances in the country or place where the applicant proposes to take up employment or the antecedents of the employer under whom the applicant proposes to take up employment or any other relevant circumstances, it would not be in the interests of the applicant to emigrate;