LexSection 61 — Continuance of payment of maternity benefit in certain cases.
The Code on Social Security, 2020
Every woman entitled to the payment of maternity benefit under this Chapter, shall, notwithstanding the application of Chapter IV to the factory or other establishment in which she is employed, continue to be so entitled until she becomes qualified to claim maternity benefit under section 32.Open in Lexace · Ask the AI about this section