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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(d) in The Emigration Act, 1983

(d)that having regard to the antecedents of the applicant, his financial standing, the facilities at his disposal, the working and living conditions of persons employed by him in the past, it would not be in the public interest or in the interest of the persons who may be recruited by him, to issue a permit to him;