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State of Madhya Pradesh - Section

Section 15 in The M.P. Maternity Benefit Rules, 1965

15. Abstract.

- The abstract of the provisions of the Act and their rules required to be exhibited under Section 19 shall be in such form as the Competent Authority may approve and be exhibited in such manner as that authority may require. The Competent Authority may prepare an abstract and supply copies to an employer who makes an application for the same.