Section 37(3) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(3)Notwithstanding anything contained in the Maternity Benefit Act, 1961 (53 of 1961), the provisions of that Act shall apply to every establishment as if such establishment were an establishment to which that Act has been applied by a notification under sub-section (1) of section 2 thereof:Provided that the said Act shall, in its application to a home worker, apply subject to the following modifications, namely:-(a)in section 5, in the Explanation to sub-section (1), the words "or one rupee a day, whichever is higher "shall be omitted; and(b)sections 8 and 10 shall be omitted.
