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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(vi) in The Emigration Rules, 1983

(vi)The holder of the permit shall be under obligation to treat the contract entered into the worker as enforceable under the Labour Laws of the country of employment. It shall be his responsibility to file the copies of the contracts with the concerned authorities in the country of employment.