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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(2)Maternity leave may also be granted in case of miscarriage, including abortion which is complete, subject to the condition that-
(i)the leave does not exceed six weeks, and
(ii)the application for the leave is supported by a certificate from the authorised Medical Officer.