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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(b) in The Emigration Act, 1983

(b)that the employment which the applicant proposes to take up involves work of a nature which is unlawful according to the laws of India or offends against the public policy of India or is violative of norms of human dignity and decency;