Section 3(2)(iv) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(iv)in the case of a female, she has been on maternity leave; so however, that the total period of such maternity leave does not exceed twelve weeks.

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