Section 6(3)(i) in The Rajasthan Maternity Benefit Act, 1953

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

State of Rajasthan - Subsection

Section 6(3)(i) in The Rajasthan Maternity Benefit Act, 1953

(i)for [six weeks] [Substituted by Act No. 32 of 1959.] within forty-eight hours of the production of a certificate signed by a registered medical practitioner as also a Vaidya or Hakeem registered under the Rajasthan India Medicine Act, 1952, certifying that the woman is expected to be confined within [six weeks] [Substituted by Act No. 32 of 1959.] next following, and for the remainder of the total period for which she is entitled to maternity benefit under sub-section (2) of section 5, within forty-eight hours of the production of a certified extract from a birth register stating that the woman has given birth to a child: or

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State of Rajasthan - Subsection

Section 6(3)(i) in The Rajasthan Maternity Benefit Act, 1953