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[Cites 0, Cited by 0] [Section 3E] [Entire Act]

State of Maharashtra - Subsection

Section 3E(3) in The Maharashtra Employment Guarantee Act, 1977

(3)The State Government shall on a report by the District Programme Co-ordinator, take all measures to make the payment of unemployment allowance reported under sub-section (1) to the concerned household as expeditiously as possible.