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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

(1)If a worker who has applied for work under the Act is not provided employment within fifteen days from the date on which work is requested, an unemployment allowance shall be payable at the rate specified in the Act.