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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Maternity Benefit Act, 1961

(4)The period referred to in sub-section (3) 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 section 6.