LexSection 69 — No deduction of wages in certain cases.
The Code on Social Security, 2020
No deduction from the normal and usual daily wages of a woman entitled to maternity benefit under the provisions of this Chapter shall be made by reason only of— (a) the nature of work assigned to her by virtue of the provisions contained in section 59; or (b) breaks for nursing the child allowed to her under the provisions of section 66.Open in Lexace · Ask the AI about this section