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Supreme Court Struck Down Section 60(4), Removing Limits on Maternity Benefits For Adoptive Mothers - (18 Mar 2026)

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Supreme Court struck down Section 60(4) of the Social Security Code, 2020, which had restricted maternity leave for adoptive mothers to cases where the child was below three months of age, thereby removing the eligibility limit.

Tags : SOCIAL SECURITY CODE   MATERNITY BENEFITS   ADOPTIVE MOTHERS  

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