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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(f) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(f)for securing that, in respect of a period during which employment or full employment is not available to registered Security Guards, though they are available for work such Security Guards shall, subject to the conditions of the Scheme, receive a minimum guaranteed wage;