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Emigration Act, 1983 12. Terms and conditions of registration .- A certificate issued under section 11 shall be- In such form as may be prescribed, valid for such period not exceeding five years as may be prescribed: Provided that a certificate may be issued for a period shorter than the prescribed period - If the person to whom it is issued so desire, or If the registering authority, for reasons to be communicated in writing to the applicant for the certificate, considers in any case that the certificate should be issued for a shorter period, Subject such other terms and conditions, including in particular, the maintenance by the holder of the certificate of the prescribed records containing details of his financial transactions in regard to recruitment, persons recruited or assisted to emigrate by him, employers concerned, contracts and other arrangements entered into in connection with recruitment, as may be prescribed. Provided that a certificate may, contain, in addition to the prescribed terms and conditions, such other terms and conditions as the registering authority may, for securing the purpose of this Act, impose in any particulars case.    |
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