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Equal Remuneration Act, 1976 15. Act not to apply in certain special cases Nothing in this Act shall apply- (a) to cases affecting the terms and conditions of a woman’s employment in complying with the requirements of any law giving special treatment to women, or (b) to any special treatment accorded to women in connection with- (i) the birth or expected birth of a child, or (ii) the terms and conditions relating to retirement, marriage or death or to any provision made in connection with the retirement, marriage or death.    |
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