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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The Maternity Benefit Act, 1961

(5)In case where the nature of work assigned to a woman is of such nature that she may work from home, the employer may allow her to do so after availing of the maternity benefit for such period and on such conditions as the employer and the woman may mutually agree.