Save as otherwise provided by or under this Act, no employer shall recruit any citizen of India for employment in any country or place outside India except-- (a) through a recruiting agent competent under this Act to make such recruitment, or (b) in accordance with a valid permit issued in this behalf under this Chapter.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.