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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(3) in West Bengal Shops and Establishments Rules, 1964

(3)The period referred to in sub-rule (2) shall be—
(a)the period of one month immediately preceding the period of six weeks, before the date of her expected delivery ;
(b)any period during the said period of six weeks for which the pregnant woman does not avail of leave of absence under rule 24.