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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(1)There shall be constituted by every Board a fund for providing various benefits to the registered domestic workers and there shall be credited thereto,-
(a)grants received from the Government every year;
(b)all contributions made by the beneficiaries;
(c)all other sums received by the Board from any other sources.