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Madras HC: Can’t Deny Maternity Benefits Merely on Technicalities - (16 Jan 2023)

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Madras High Court while observing that welfare legislation like Maternity Benefits Act can’t be denied merely on the basis of technicalities, has held that woman is not a pendulam and can’t be forced to swing between motherhood and employment, as maternity benefit relates to dignity of a woman.

Tags : MADRAS HIGH COURT   MATERNITY BENEFITS   EMPLOYMENT  

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