Section 18(2)(b) in The Emigration Rules, 1983

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(b) in The Emigration Rules, 1983

(b)shall specify--

(i)the address at which notices or other processes may be served on the appellant; and

(ii)the date on which the order appealed against was served on the appellant.