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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(e) in The Emigration Act, 1983

(e)that having regard to the prevailing circumstances in the country or in the place where the applicant proposes to employ the persons recruited by him, it would not be in the interests of any citizen of India to emigrate for taking up such employment.