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The Un-organised Workers' Social Security Act, 2008. 7. Funding of State Government Schemes. - 1. Any scheme notified by the State Government may be- i. wholly funded by the State Government; or partly funded by the State Government, partly funded through contributions collected from the beneficiaries of the scheme or the employers as may be prescribed in the scheme by the State Government. 1. 2. The State Government may seek financial assistance from the Central Government for the schemes formulated by it. 3. The Central Government may provide such financial assistance to the State Governments for the purpose of schemes for such period and on such terms and conditions as it may deem fit.    |
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