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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Indira Gandhi Matritva Sahyog Rules, 2016

(1)The maternity benefit shall be disbursed by the concerned State Governments or Union territory Administrations to the bank or post office account of the beneficiary directly and there shall be no disbursement of maternity benefit in cash or through cheque.