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 11] [Entire Act] Union of India - Subsection Section 11(5) in The Emigration Act, 1983 (5)If an applicant fails to furnish the security required to be furnished by him within the period specified in sub-section (4) his application shall be deemed to have been rejected by the registering authority on the date of expiry of that period.
