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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Maternity Benefit Act, 1961

(1)Any woman claiming that—
(a)maternity benefit or any other amount to which she is entitled under this Act and any person claiming that payment due under section 7 has been improperly withheld;
(b)her employer has discharged or dismissed her during or on account of her absence from work in accordance with the provisions of this Act,
may make a complaint to the Inspector.