Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(3) in The Emigration Act, 1983 (3)A court convicting a holder of a certificate for an offence under this Act may also cancel the certificate:Provided that if the conviction is set aside in appeal or otherwise, the cancellation under sub-section (3) shall become void.
