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Bombay High Court: Woman Can’t Claim Maternity Benefits During Her ‘Entire Gestational Period’ - (30 Oct 2017)

Bombay High Court, while observing that law relating to maternity benefits has been enacted to achieve the object of securing social justice for women workers, has said these benefits, however, could not be claimed “since the time when a woman conceives and during her entire gestational period”.

Tags : BOMBAY HIGH COURT   MATERNITY  

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