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State of Maharashtra - Section

Section 15 in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

15. Rights and remedies for recovery of sums under section 13 or 14.

- Any person entitled to receive any sum under section 13 or 14 shall have for the recovery thereof the same rights and remedies as if such sum were rent payable to him by the person from whom he is entitled to receive the same.