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

State of Maharashtra - Subsection

Section 15(6) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(6)The Board may after receipt of every such application, conduct such inquiry as it may deem fit, and either grant the application or, for the reasons to be recorded in writing, may reject the same:Provided that, any such application shall not be rejected unless a reasonable opportunity of being heard is given to the applicant.