AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Employees’ State Insurance Act, 1948

50. Maternity benefit

The qualification of an insured woman to claim maternity benefit, the conditions subject to which such benefit may be given, the rates and period thereof shall be such as may be prescribed by the Central Government.]



Employees State Insurance Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys