Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act] Union of India - Subsection Section 4(4)(b) in The Maternity Benefit Act, 1961 (b)any period during the said period of six weeks for which the pregnant woman does not avail of leave of absence under section 6.