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Maternity Benefit Act,1961 2. Definitions In these rules, unless the context otherwise requires- (a) the "Act" means the Maternity Benefit Act, 1961 (53 of 1961); (aa) "circus" means an establishment wherein persons are employed for the exhibition of equestrian, acrobatic and other performances; 1 [(b) "competent authority" means the Chief Labor Commissioner (Central);] (c) "Form" means a form appended to these rules; (d) "muster-roll" means a muster-roll maintained under rule 3; (e) "Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine; (f) "section" means a section of the Act; (g) All other words and expressions used hereinafter but not defined herein shall have the same meaning as respectively assigned to them in the Act.    |
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