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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(1)The Board, or such officer as may be specified by it in this behalf, may, by order, determine any sum due from any employer or Security Guard under this Act or any Scheme made thereunder, and for this purpose may conduct such inquiry as the Board or such officer may think to be necessary.