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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3)(ii) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(ii)for the entire period for which the woman is entitled to maternity benefit under section 26 within forty-eight hours of the production within six weeks of her delivery or certified extract from birth register stating that she has given birth to a child: