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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(5) in West Bengal Shops and Establishments Rules, 1964

(5)The failure to give notice under this rule shall not disentitle a woman to maternity benefit if she is otherwise entitled to such benefit and in any such case an Inspector appointed under section 19 may, after necessary enquiries made either of his own motion or on an application made to him by the woman, direct the payment of such benefit.