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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in The M.P. Maternity Benefit Rules, 1965

(5)For the purposes of sub-rules (2) and (3), the qualifications to be possessed by a mid-wife shall be determined by the State Government. The certificate from a qualified mid-wife shall be in Form E.