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Emigration Act, 1983 16. Procedure for deciding emigrant status.- Where a question arises before a Protector of Emigrants as to whether a person intending to depart from India is or is not an emigrant shall be decided by the Protector of Emigrants after holding an enquiry in the following manner :- He may require the presence of the concerned person on an appointed day and time, he may also require the concerned person to produce evidence relating to the present occupation his financial status and Income certificate of sponsorship from the foreign country the source of financing of the journey the source of the receipt of foreign exchange, and thereafter he shall pass speaking order and copy of the same shall be provided to the person concerned and an endorsement to this effect shall be made in the passport.    |
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