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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(a) in The Emigration Act, 1983

(a)a true copy (verified and authenticated in the prescribed manner) of the agreement with respect to the employment for the taking up of which the applicant proposes to emigrate and where such agreement does not provide for all or any of the prescribed matters, also a statement (verified and authenticated in the prescribed manner) setting out the particulars with respect to such matters;