Section 4 in The Rajasthan Maternity Benefit Act, 1953
4. Employment of or work by women in factories prohibited during certain period.
- After this Act comes into operation, -(1)No employer shall knowingly employ a woman in any factory during the [six weeks] [Substituted by Act No. 32 of 1959.] following the day on which she is delivered of a child.(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.
