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[Cites 0, Cited by 6] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Maternity Benefit Act, 1961

(1)When a woman absents herself from work in accordance with the provisions of this Act, it shall be unlawful for her employer to discharge or dismiss her during or on account of such absence or to give notice of discharge or dismissal on such a day that the notice will expire during such absence, or to vary to her disadvantage any of the conditions of her service.