Section 16(3) in The Maternity Benefit (Mines And Circus) Rules, 1963
(3)The Central government shall, from time to time, specify the instructions in respect of filling up the annual returns referred to in clause (a) of sub-rule (1) and for other matters related thereto.] [Substituted by Notification No. G.S.R. 435(E), dated 29.5.2015 (w.e.f. 1.3.1975).]Form ASee Rule 3Muster-RollName of [mine or circus] [Substituted by G.S.R. 59(E), dated 27-2-1975 (w.e.f. 1-3-1975).]
