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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(2)On receipt of the notice the employer shall, subject to the provisions of sub-section (3), permit such employer to remain absent from duty for a period of six weeks ending with the expected date of her delivery.