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

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(3)No Board shall, in any financial year, incur expenses towards salaries, allowances, and other remuneration to its members, officers and other employees and for meeting the other administrative expenses exceeding five per cent., of its total expenses during that financial year.