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Union of India - Section

Section 91 in The Employees' State Insurance (General) Regulations, 1950

91. Notice of work for remuneration. - 84 [Except as provided in regulation 89B] every insured woman who has claimed maternity benefit shall give notice in [Form 19] if she does work for remune­ration on any day during the period for which maternity benefit would be payable to her but for her working for remuneration.