Section 24(3)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

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Union of India - Subsection

Section 24(3)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(d)Chief Executive Officer of—

(i)the Municipality of the Sub-Divisional headquarters—member, ex officio; and

(ii)Cantonment Board, if any, situated in the Sub-Division—member, ex officio;