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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Bihar Maternity Benefit Rules, 1964

(2)In case of doubt the maternity benefit or other amount due to a woman shall be deposited by the employer, within two months of the date of death of the woman concerned with the Competent Authority who shall after making necessary enquiries, pay it to the person who in his opinion is entitled to receive it.