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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Unorganised Workers’ Social Security Act, 2008

(1)The Central Government shall formulate and notify, from time to time, suitable welfare schemes for unorganised workers on matters relating to—
(a)life and disability cover;
(b)health and maternity benefits;
(c)old age protection; and
(d)any other benefit as may be determined by the Central Government.