Section 2(a) in Maternity Benefit (Mines and Circus) Rules, 1963
(a)the "Act" means the Maternity Benefit Act, 1961 (53 of 1961);(aa)[ "circus" means an establishment wherein persons are employed for the exhibition of equestrian, acrobatic and other performances;] [ Inserted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).]
