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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(b) in The Emigration Rules, 1983

(b)he may also require the concerned person to produce evidence relating to-
(i)the present occupation;
(ii)his financial status and income;
(iii)certificate of sponsorship from the foreign country;
(iv)the source of financing of the journey;
(v)the source of receipt of foreign exchange;