Section 12(3) in The Maharashtra Employment Guarantee Act, 1977
(3)The following shall form part of, or be paid into, the fund, namely—(a)The amounts transferred to the Fund under Section 30 of Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 (Mah. XVI of 1975);(b)any contributions or grants made by the State Government, the or any local authority;(c)any sums received from other bodies or individuals, whether incorporated or not.
