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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(b) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

(b)Maternity leave may also be granted in case of mis-carriage including abortion which is complete, subject to the conditions that:-
(i)The leave does not exceed six weeks, and
(ii)the application for the leave is supported by a Certificate from the Government Medical Officer.