 |
|
The Marernity Benefits Act 1961 Bare Act |
|
|
The Marernity Benefits Act 1961 Bare Act |
| 13. No
deduction of wages in certain cases.- No deduction from the normal and usual daily wages
of a woman entitled to maternity benefit under the provisions of this Act shall be made by
reason only of - (a) the nature of work assigned to her by virtue of the provisions contained in sub-section (3) of section 4; or (b) breaks for nursing the child allowed to her under the provisions of section 11. |
 |
|