The KERALA MATERNITY BENEFIT (REPEAL) ACT, 1970

THE KERALA MATERNITY BENEFIT (REPEAL) ACT, 1970
(ACT 8 OF 1970)
CONTENTS
Preamble.
Sections:
I. Short title and commencement.
2. Repeal of Act 19 of 1957.
2
 ACT 8 OF 1970 
THE KERALA MATERNITY BENEFIT (REPEAL) ACT, 1970*
An Act to repeal the Kerala Maternity Benefit Act, 1957. 
Preamble.—WHEREAS it is expedient to repeal the Kerala Maternity Benefit Act,
1957; 
BE it enacted in the Twenty-first Year of the Republic of India as follows:—
I.  Short title and commencement. —(1) This Act may be called the Kerala Maternity
Benefit (Repeal) Act, 1970.
(2) It shall come into force on such date as the Government may, by notification in
the Gazette, appoint.
2. Repeal of Act 19 of 1957. —The Kerala Maternity Benefit Act, 1957 (19 of 1957) is
hereby repealed.
____
* Received the assent of the Governor on the 18 th day of February, 1970 and published in the Kerala Gazette
Extraordinary No.67 dated 20th February, 1970.

‹ Prev All Kerala acts Next ›