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Employees’ State Insurance Act, 1948 65. Benefits not to be combined (1) An insured person shall not be entitled to receive for the same period- (a) both sickness benefit and maternity benefit; or (b) both sickness benefit and disablement benefit for temporary disablement; or (c) both maternity benefit and disablement benefit for temporary disablement. (2) Where a person is entitled to more than one of the benefits mentioned in sub-section (1), he shall be entitled to choose which benefit he shall receive.    |
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