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Emigration Act, 1983 3. Protectors of Emigrants.- (1) The Central Government may, by notification, appoint a Protector General Emigrants and as many Protectors of Emigrants, as it deems fit, for the purpose of this Act. The Central Government may, by general or special order, define the area to which the authority of a Protector of Emigrants so appointed shall extend and, where two or more Protectors of Emigrants are appointed for the same area, also provide, by such order, for the distribution and allocation of the work to be performed under this Act in relation to such area. The Protectors of Emigrants shall perform the functions assigned to them by or under this Act under the general superintendence and control of the Protector General of Emigrants. The Protector General of Emigrants may, in addition to the special functions assigned to him by or under this Act, perform all or any of the functions assigned to any Protector of Emigrants.    |
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