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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Sikkim - Subsection

Section 40(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)The dismissal of a woman at any time within six months before she is delivered of a child, if the woman, but for such dismissal, would have been entitled to maternity benefit under this Act, shall not have the effect of depriving her of such maternity benefit if the Inspector is satisfied that her dismissal was without sufficient cause.