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Del. HC: Women Working on Contractual Basis Also Entitled to Benefits Under Maternity Benefit Act - (14 Mar 2024)

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Delhi High Court has observed that women working on a contractual basis are also entitled to benefits under the Maternity Benefit Act, 1961 even if the benefits are claimed beyond the period of contractual engagement.

Tags : DELHI HIGH COURT   MATERNITY BENEFIT ACT   CONTRACTUAL BASIS  

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