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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Maternity Benefit Rules, 1965

(4)The fact of death of a woman or a child may be proved by the production of certificate to that effect in Form 'C' from a Registered Medical Practitioner 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.