Section 5(3) in The Punjab Maternity Benefit Rules, 1967
(3)The fact that a woman has undergone miscarriage may also be proved by the production of a certificate signed by a registered mid-wife in [in form D] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.].
