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Union of India - Section

Section 18 in The National Rural Employment Guarantee (Central Council) Rules, 2006

18.

/805In exercise of the powers conferred by sub-section (1), read with clauses (a) and (b) of sub-section (2), of section 31 of the National Rural Employment Guarantee Act, 2005 (42 of 2005), the Central Government hereby makes the following rules, namely:-