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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in Code on Social Security, 2020

(4)An Insured Person shall not be entitled to receive for the same period -
(a)both sickness benefit and maternity benefit; or
(b)both sickness benefit and disablement benefit for temporary disablement;
or
(c)both maternity benefit and disablement benefit for temporary disablement.