Section 6(3)(iii) in The Rajasthan Maternity Benefit Act, 1953

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(iii) in The Rajasthan Maternity Benefit Act, 1953

(iii)for the entire period for which the woman is entitled to maternity benefit under sub-section (2) of section 5, within forty-eight hours of production within six weeks of her delivery of a certified extract from a birth register starting that she has given birth to a child :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 6(3)(iii) in The Rajasthan Maternity Benefit Act, 1953