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Maternity Benefit Act,1961 4. Proof (1) The fact that a woman is pregnant or has been delivered of a child 2[or has undergone miscarriage or medical termination of pregnancy or tubectomy operation or is suffering from illness arising out of pregnancy, delivery, premature birth of a child or miscarriage or medical termination of pregnancy or tubectomy operation] shall be proved by the production of, a certificate to that effect,- (a) from a Medical Officer of a regional hospital or a dispensary set up under the Coal Mines Welfare Organization; or (b) where there is a Mines Board of Health within whose jurisdiction the mine is situated, from the Medical Officer of that Board; or (c) from a Registered Medical Practitioner. The certificate shall be in Form 'B'. (2) The fact that a woman has been confined may also be proved by the production of a certified extract from a birth register maintained under the provisions of any law for the time being in force or a certificate signed by a registered midwife. (3) The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a registered midwife. (4) The fact of death of a woman or a child may be proved by the production of a certificate to that effect in Form 'C' from any of the authorities referred to in sub-rule (1) or by the production of a certified extract from a death register maintained under the provisions of any law for the time being in force. (5) The certificate from a registered midwife shall be in Form 'D'.    |
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