Section 12(2)(b) in The Maternity Benefit Act, 1961

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Union of India - Subsection

Section 12(2)(b) in The Maternity Benefit Act, 1961

(b)Any woman deprived of maternity benefit or medical bonus, or both, or discharged or dismissed during or on account of her absence from work in accordance with the provisions of this Act, may, within sixty days from the date on which order of such deprivation or discharge or dismissal is communicated to her, appeal to such authority as may be prescribed, and the decision of that authority on such appeal, whether the woman should or should not be deprived of maternity benefit or medical bonus, or both, or discharged or dismissed shall be final.

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Union of India - Subsection

Section 12(2)(b) in The Maternity Benefit Act, 1961