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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(f) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983.

(f)in the case of a female workman, she has been on maternity leave, so, however, that the total period of such leave, including sick leave, weekly-offs etc., does not exceed twelve weeks.