Section 29 — Determination of question as to whether a person is an emigrant.

The Emigration Act, 1983
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, the Protector of Emigrants shall decide the question after holding an inquiry in such manner and upon considering such evidence as may be prescribed and such other evidence as may be relevant, and communicate the decision to such person in the prescribed manner.

Official Hindi (PDF) ↗

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