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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1) in The Employees' State Insurance Act, 1948

(1)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.