Section 43(2)(b) in The Emigration Act, 1983

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

(b)the form of—

(i)a certificate to commence or carry on the business of recruitment, and of an application for the issue or renewal thereof;

(ii)a permit for the recruitment of persons for employment outside India, and of an application for the issue thereof;

(iii)an application for emigration clearance;

(iv)an appeal to be preferred to the Central Government;

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