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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(ix) in Meghalaya Rural Employment Guarantee Scheme, 2006

(ix)If any injury is caused to a person employed under the Scheme by accident arising out of and in the course of his/her employment, such person shall be entitled to medical treatment free of charge as admissible under the scheme.