Section 2(2)(d) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

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Union of India - Subsection

Section 2(2)(d) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

(d)“employment exchange” means any office or place established and maintained by the Government for the collection and furnishing of information, either by the keeping of registers or otherwise, respecting—

(i)persons who seek to engage employees,

(ii)persons who seek employment, and

(iii)vacancies to which persons seeking employment may be appointed;

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Union of India - Subsection

Section 2(2)(d) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959