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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(h) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(h)manner of application to be made to the Chief Executive Officer of the municipality, or to an officer authorised by him in this behalf, under sub-section (1) of section 12 or, as the case may be, sub-section (1) of section 15;