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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in Haryana Rural Employment Guarantee Scheme, 2007

(2)As and when funds are received from Government of India, the State Government shall release the proportionate amount to State Employment Guarantee Fund within a period of fifteen days of the release of the Central funds. Secretary, Rural Development shall release the required funds to the District Programme Coordinator.