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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Emigration Rules, 1983

(4)
(a)The service charges shall be collected by the recruiting agent only through digital payments or bank draft.
(b)Every recruiting agent shall give an `undertaking' as prescribed in annexure-I in stamp paper of rupees one hundred value and shall be notarized.