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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(3) in Haryana Rural Employment Guarantee Scheme, 2007

(3)If a person employed under a Scheme dies or becomes permanently disabled by accident arising out of and in the course of employment, he shall be paid by the State government an ex-gratia payment at the rate of twenty-five thousand rupees and the amount shall be paid to the legal heirs of the deceased or the disabled, as the case may be.