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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Emigration Rules, 1983

(2)The memorandum--
(a)shall set forth concisely the grounds of objection to the order appealed against and such grounds shall be numbered consecutively; and
(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.