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SC: Maternity Benefit is Not Co-Terminus with the Employment Period - (18 Aug 2023)

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Supreme Court has held that Maternity Benefit Act, 1961 contemplates that the entitlement of medical benefit accrues by fulfillment of condition under section 5 and the benefit can travel beyond the term of employment also and it’s not co-terminus with the employment period.

Tags : SUPREME COURT   MATERNITY BENEFIT   EMPLOYMENT PERIOD  

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