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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(5) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(5)Every domestic worker registered as a beneficiary may make an application to the Board in such form and accompanied by such documents as may be prescribed, for grant of payments out of the fund towards the benefits he is entitled to under this Act.