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

State of Maharashtra - Subsection

Section 3E(2) in The Maharashtra Employment Guarantee Act, 1977

(2)Every case of non-payment or delayed payment of unemployment allowance shall be reported in the annual report submitted by the District Programme Coordinator to the State Government alongwith the reasons for such non-payment or delayed payment.