Section 12(2) in The Maharashtra Employment Guarantee Act, 1977
(2)) Any amount standing to the credit of the Employment Guarantee Fund Fund and established under the Maharashtra State Tax on Professions, Trades, Callings s and Employments Act, 1975 (Mah. XVI of 1975) read with the Maharashtra Tax Acts (Amendment) Act, 1975, (Mah. XVII of 1975) shall stand transferred to, and form part of, the Fund deemed to be of for the established under sub-section (1) with effect from the date of commencement of this Act.
