Section 28(2) in The Rajasthan Shops and Commercial Establishments Act, 1958
(2)The dismissal of a woman at any time within six months before she is delivered of a child, if the woman but for such dismissal, would have been entitled to maternity benefit under this Act, shall not have the effect of depriving her of that maternity benefit, if the Inspector is satisfied that her dismissal was without sufficient cause.[Chapter VI-A [Inserted by Rajasthan Act No. 2 of 1972.] Dismissal, discharge and termination of service
