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[Cites 0, Cited by 2] [Section 10(6)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

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

(b)The beneficiary persons, societies, companies, factories, sugar-factories, spinning-mills assisted by the State Government in the form of matching share contribution etc., shall provide employment to not less than five per cent, of the cadre strength of Class III and Class IV or equivalent of non-technical employees to the nominees of the affected persons:.