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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The Punjab Maternity Benefit Rules, 1967

(3)No Inspector shall physically examine or question any woman worker in respect of her pregnancy. In case of any doubt in this respect, he may immediately refer the case to a female registered medical practitioner for examination and report and any fees payable for such an examination shall be paid by the employer of the woman worker.