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[Cites 0, Cited by 0] [Section 3D] [Entire Act]

State of Maharashtra - Subsection

Section 3D(1) in The Maharashtra Employment Guarantee Act, 1977

(1)If an applicant is not provided employment within fifteen days of receipt of his application seeking employment or, from the date on which the employment has been sought in the case of an advance application, whichever is later, he shall be entitled to a daily unemployment allowance in accordance with this section.