Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(2) in The Rajasthan Maternity Benefit Act, 1953 (2)No woman shall Tenage herself in any employment during the [six weeks] [Substituted by Act No. 32 of 1959.] following the day on which she is delivered of a child.
