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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Meghalaya - Subsection

Section 12(iv) in Meghalaya Rural Employment Guarantee Scheme, 2006

(iv)In all cases where unemployment allowance is paid or due to be paid, the PO shall inform the DPC in writing the reasons why it was not possible to provide employment or cause to provide employment to applicants.