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Union of India - Section

Section 20 in The Emigration Act, 1983

20. Cancellation or suspension of a permit.—

The provisions of section 14 relating to cancellation and suspension of a certificate referred to therein shall, subject to such modifications as may be necessary (including modifications for construing the references in that section to registering authority as references to competent authority under this Chapter), apply for the cancellation or suspension of a permit.