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State of Rajasthan - Section

Section 8 in The Rajasthan Maternity Benefit Act, 1953

8. No notice of dismissal to be given to a woman during period of maternity benefit.

- When a woman absents herself from work in accordance with the provisions of this Act it shall not be lawful for her employer to give her a notice of dismissal during such absence or on such a day that the notice will expire during such absence.