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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6) in The Maternity Benefit Act, 1961

(6)The failure to give notice under this section shall not disentitle a woman to maternity benefit or any other amount under this Act if she is otherwise entitled to such benefit or amount and in any such case an Inspector may either of his own motion or on an application made to him by the woman, order the payment of such benefit or amount within such period as may be specified in the order.