Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(6) in The Rajasthan Maternity Benefit Rules, 1967 (6)The wages payable under section 9 shall be paid to the woman entitled to receive such wages within forty eight hours of production by here of the certificate in Form "B" or Form "D".
