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industrial disputes act
industrial disputes act 1947
industrial disputes
industrial disputes act doctypes: laws
"industrial disputes act"
[
Section 25B(2)(b)
] [
Section 25B(2)
] [
Section 25B
] [
Complete Act
]
Central Government Act
Section 25B(2)(b)(iv) in The Industrial Disputes Act, 1947
(iv) in the case of a female, she has been on maternity leave; so, however, that the total period of such maternity leave does not exceed twelve weeks.]