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

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Maternity Benefit Rules, 1965

(2)In case of doubt, the maternity benefit or other amount due shall be paid by the employer to the Competent Authority who shall, after making necessary enquiries, pay it to the person, who in his opinion, is entitled to receive it.