Section 6(3)(ii) in The Rajasthan Maternity Benefit Act, 1953

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State of Rajasthan - Subsection

Section 6(3)(ii) in The Rajasthan Maternity Benefit Act, 1953

(ii)for the period upto and including the day of delivery, 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, and for the remainder of the total period for which she is entitled to maternity benefit under sub-section (2) of section 5, punctually [six weeks] [Substituted by Act No. 32 of 1959.] after the production of such certified extract from a birth-register: or

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State of Rajasthan - Subsection

Section 6(3)(ii) in The Rajasthan Maternity Benefit Act, 1953