Section 89 in Employees' State Insurance (General) Regulations, 1950
89. Claim for maternity benefit only after confinement or for miscarriage.-
Every insured woman claiming maternity benefit for miscarriage shall within 30 days of the date of the miscarriage, and every insured woman claiming maternity benefit after confinement, shall submit to the appropriate office by post or otherwise a claim for maternity benefit in [Form 19] [[ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Form
