Section 91 in Employees' State Insurance (General) Regulations, 1950
91. Notice of work for remuneration.-
Except as provided in regulation 89-B every insured woman who has claimed maternity benefit shall give notice in [Form 19] [[ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Form
