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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in The Punjab Shops and Commercial Establishments Rules, 1958

(1)The maternity benefit payable to a woman under section 31 of the Act shall be at the rate of her average daily wages earned during the three months immediately before the period of six weeks preceding the day of her delivery.For Punjab - (2) The payment of maternity benefit accruing to a woman employee shall be made to her at any time not later than one week after the date of her delivery.