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94. Authority which may issue certificate. -No certificate re­quired under any of the regulations 78 to 79B shall be issued except by the Insurance Medical Officer to whom the insured woman has or had been allotted or by an Insurance Medical Officer attached to dispensary, hospital, clinic or other institution to which the insured woman is or was allotted and such Insurance Medical Officer shall examine and if in his opinion if the condi­tion of the woman so justifies or in case of death of the insured woman or the death of the child, if satisfied about such death issue to such insured woman or in case of her death to her nomi­nee or legal representative, as the case may be, free of charge any such certificate when reasonably required by such insured woman or her nominee or legal representative, as the case may be, under or for the purpose of the Act or any other enactment or these regulations: Provided that such Officer may issue a certificate, as aforesaid, under these regulations, to or in respect of an insured woman who is or was not allotted to him or to the dispensary, hospital, clinic or other institution to which such Officer is attached, if such Officer is attending the woman for pre-natal care, for con­finement, for miscarriage or for sickness arising out of pregnan­cy, confinement, premature birth of child or miscarriage or in case of death, was attending the deceased insured woman or the child at the time of the death of the insured woman or the child: Provided further that a certificate of pregnancy, of expected confinement of miscarriage required under these regulations may be issued by a registered mid-wife which shall be accepted by the Corporation on counter-signatures by the Insurance Medical Offi­cer: Provided that such Officer may issue a certificate of pregnancy, expected confinement or confinement under these regulations to an insured woman who is not allotted to him or to the dispensary, hospital, clinic or other institution to which such officer is attached, if such Officer is attending the woman for prenatal care or for confinement: Provided further that a certificate of pregnancy, of expected confinement or of confinement required under these regulations may be issued by a registered mid-wife which shall be accepted by the Corporation on counter signature by the Insurance Medical Officer.