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[Cites 0, Cited by 40] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

(1)After the commencement of this Act in any State or area thereof, the employer in every establishment in public sector in that State or area shall, before filling up any vacancy in any employment in that establishment, notify that vacancy to such employment exchanges as may be prescribed.