Section 5(2) in The Punjab Maternity Benefit Rules, 1967
(2)The fact that a woman has been confined may also be provided by the production of certified [copy of an] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] 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 mid-wife in Form 'D'.
