The Marernity Benefits Act 1961 Bare Act

1. Short title, extent and commencement.- (1) This Act may be called the Maternity Benefit Act, 1961.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

(3) It shall come into force on such date as may be notified in this behalf in the Official Gazette,-

(a) in relation to mines in the territories to which this Act extends, by the Central Government; and

(b) in relation to other establishments in a State, by the State Government:

The Maternity Benefits Act | Laws India

 
 
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