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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005

(4)The payment of employment allowance shall be made not later than fifteen days from the date on which it becomes due for payment and in the event of any delay, the recipients shall be entitled to compensation based on the same principles as wage compensation under the Payment of Wages Act, 1936.