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Union of India - Section

Section 13 in The Maternity Benefit Act, 1961

13. No deduction of wages in certain cases.โ€”

No deduction from the normal and usual daily wages of a woman entitled to maternity benefit under the provisions of this Act shall be made by reason only ofโ€”
(a)the nature of work assigned to her by virtue of the provisions contained in sub-section (3) of section 4; or
(b)breaks for nursing the child allowed to her under the provisions of section 11.