Section 23(1)(d) in The Emigration Act, 1983

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(d) in The Emigration Act, 1983

(d)an order of the registering authority or the competent authority or the Protector of Emigrants or the prescribed authority requiring him to furnish any security, additional security or fresh security under this Act, or forfeiting or rejecting his claim for refund (whether wholly or partly in either case) of the security, the additional security or the fresh security furnished by him,may prefer an appeal against such order to the Central Government within such period as may be prescribed.

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Union of India - Subsection

Section 23(1)(d) in The Emigration Act, 1983