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State of Uttar Pradesh - Section

Section 23 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

23. Prohibition of employment of women during certain period.

- No employer shall knowingly required or allow a woman to work, and no woman shall work in any shop or commercial establishment during the period of six weeks following the day on which she is delivered of a child.