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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Maharashtra Habitual Offenders Rules, 1960

(1)In an industrial settlement every settler shall be paid during the period of his apprenticeship of 200 days from the date of his admission subsidy amount sufficient for his maintenance or diet according to scale, and taught some trade provided in the settlement.