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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(7) in The Punjab Maternity Benefit Rules, 1967

(7)The wages due under section 10 shall be paid within a week of the beginning of the period of leave referred to in that section on the production of a certificate in Form 'C' from the Medical Officer of a Civil Hospital or of a dispensary set up by the State Government or from a Registered Medical Practitioner.