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[Cites 0, Cited by 0] [Section 2A(2)] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(2)(iv) in THE PAYMENT OF GRATUITY ACT, 1972

(iv)in the case of a female, she has been on maternity leave; so, however, that the total period of such maternity leave does not exceed [such period as may be notified by the Central Government from time to time.]]