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Emigration Act, 1983 32. Power to prohibit emigration of any class or category of persons.- (1) Where the Central Government considers that in the interest of the general public, emigration of any class or category of persons, having regard to their age, sex or other relevant factors, to any country should be prohibited, it may, by notification, prohibit the emigration to such country of such class or category of persons as may be specified in the notification. A notification issued under sub section (1) shall have effect for such period not exceeding six months as may be specified in the notification : Provided that if the Central Government has reason to believe that any of the grounds mentioned in sub section (1) continues e to exist, it may, from time to time, by notification, prohibit emigration of such class or category of persons to that country for such further period, not exceeding six months on each occasion, as may be specified in the notification.    |
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