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[Cites 0, Cited by 29] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

(4)Nothing in sub-sections (1) and (2) shall be deemed to impose any obligation upon any employer to recruit any person through the employment exchange to fill any vacancy merely because that vacancy has been notified under any of those sub-sections.