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Report No. 43 5.10. Foreign Recruiting Act, 1874.- Under the Foreign Recruiting Act, 1874, recruitment for the service of any foreign State may be prohibited by the Central Government1, or that Government may impose conditions on such recruitment2. Where such prohibition or condition has been imposed, then a person who, in violation thereof, induces or attempts to induce any person to accept a commission or employment in the service of a foreign State, or induces any person to proceed to any place to obtain such commission etc., or knowingly acts in the engagement of any person so induced, is punishable with imprisonment upto seven years, or fine, or both3. 1. Section 3, Foreign Recruiting Act, 1874. 2. Section 4, Foreign Recruiting Act, 1874. 3. Section 6, Foreign Recruiting Act, 1874.    |
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