The Unorganised Workers Social Security Act, 2008

e €. . 281 Price : Rs. 5.00 < REGISTERED No. D-221 
it i 2221 
The Bazeite of Yndi 
TR ITSTaST 
STl 
T 12 P 1 
Part XXX Section 1 
WA AW AFHET 1 
gIYER § aHTiaE 
PUBLISHED BY AUTHORITY 
SIREFRIER SERTTTE 
w1 3 faeeht, orme 15-21, 2019/24-30 smawr (v) 1941 &= 18 
No.1] NEW DELHI, AUGUST 15-21, 2019/24-30 SHRAVAN (SAKA) 1941 [Vol. 18 
EA Y =t fieeht, ST qu-32, R0%]/R¥-30 SETT (IF) 2]¥R [@E re 
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R, 1982, (6) & Tger Togwvmet teegerw (ferve o sisfimer) woe, 2006, (7) f a==mw 3ive 
Ieher i Reew dve fafer fafesr tae, 2007, (8) f smsimirive ahw W faagRe) Tae, 2008, 
(9) f Forer FRRA Tot TEe, 2008, (10) f ey, 2o divs Werg Forem v, 1886, (11) f 
feurdshe & TR (swidde 3h adea 3k faeiaw Jive dewem 3w SRgreq) uwe, 1972, (12) & 
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R WRAY S0, STATEROT [T R 
. GAZETTE OF INDIA, EXTRAORDINARY [ParT XII 
MINISTRY OF LAW AND JUSTICE 
(LEGISLATIVE DEPARTMENT) 
New Delhi, AUGUST 15-21, 2019/24-30 SHRAVAN (SAKA) 1941 
The Translation in Marathi of (1) The All-India Services Act, 1951, (2) The Probation 
of O fenders Act, 1958, (3) The Oaths Act, 1969, (4) The Authoritative Texts (Central 
Laws) Act, 1973, (5) The Governors (Emoluments, Allowances and Privileges Act, 1982, 
(6) The Central Educational Institutions (Reservation in Admission) Act, 2006, (7) The 
Maintenance and Welfare of Parents and Senior Citizens Act, 2007, (8) The Unorganised 
Wor <ers’ Social Security Act, 2008, (9) The National Investigation.Agency Act, 2008, 
it The Births, Deaths and Marriages Registration Act, 1886, (11) The Departmental 
Ingu rics (Enforcement of Attendance of Witnesses and Production of Documents) Act, 
L 1Yy The Pre-Conception and Pre-natal Diagnostic Techniques (Prohibition of Sex 
Sele tion) Act, 1994, (13) The Gram Nyayalayas Act, 2008, (14) The National Food Security 
Act, 2013, (15) The Prohibition of Employment as Manual Scavengers and their 
Reh: bilitation Act, 2013 are hereby published under the authority of the President and 
shal be deemed to be the authoritative texts thereof in Marathi under clause (a) of 
Sect on 2 of the Authoritative Texts (Central Laws) Act, 1973 (50 of 1973). 
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