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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Emigration Act, 1983

(d)“emigrant” means any citizen of India who intends to emigrate, or emigrates, or has emigrated but does not include—
(i)a dependent of an emigrant, whether such dependent accompanies that emigrant, or departs subsequently for the purpose of joining that emigrant in the country to which that emigrant has lawfully emigrated;
(ii)any person who has resided outside India at any time after attaining the age of eighteen years, for not less than three years or the spouse or child of such person;