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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Emigration Act, 1983

(2)An application for emigration clearance shall be in the prescribed form, shall contain the prescribed particulars and shall be made by the emigrant concerned to the Protector of Emigrants:Provided that such application may be made through the recruiting agent, if any, through whom the emigrant has been recruited or through the employer concerned.