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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(42) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

42.2In the case of 'abortion' or 'miscarriage' maternity leave may also be granted to a female employee, but the extent of leave granted should be limited to a period recommended by the authorised medical authority subject to a maximum of six weeks from the date of occurrence of the event.