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[Cites 0, Cited by 3] [Section 10(6)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(6)(a) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(a)In all Class III and Class IV Category of services under the establishment of the State Government Departments, public sector undertakings, local self government, government-aided institutions and co-operative societies specified under section 73A of the Maharashtra Co-operative Societies Act, 1960 there shall be not less than five per cent priority quota for the employment of nominees of the affected persons.