Section 28(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(2)No woman employee shall, as a result of her discharge or removal from service within six months of the day of her delivery, be deprived of the maternity benefits, which she would have, but for, the discharge or removal, been entitled to, if the same is held by the inspector to be without sufficient cause.
