Section 88 in Employees' State Insurance (General) Regulations, 1950
88. Claim for maternity benefit commencing before confinement.-
Every insured woman claiming maternity benefit before confinement shall submit to the appropriate [Branch Office] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005).] by post or otherwise(i)a certificate of expected confinement in [Form 18] [[ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Form
