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

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

State of Rajasthan - Subsection

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

(i)for six weeks within forty-eight hours of the production of a certificate signed by a registered Medical Practitioner certifying that the woman is expected to be confined within six weeks next following and for the remainder of the total period for which she is entitled to maternity benefit under section 26 within forty-eight hours of the production of a certified extract from a birth register stating that the woman has given birth to a child, or

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State of Rajasthan - Subsection

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