Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Maternity Benefit Rules, 1965

(4)The fact of death of a woman or a child may be proved by the production of a certificate to that effect in Form D from the authority referred to in sub-rule (1) 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.