(91)"woman" means a woman employed, whether directly or through any contractor, for wages in any establishment:Provided that for the purposes of Chapter IV, a woman who is or was an employee in respect of whom contribution is or were payable under the said Chapter and who is by reason thereof, entitled to any of the benefits provided under the said Chapter shall be called "insured woman" and shall include-(i)a commissioning mother who as biological mother wishes to have a child and prefers to get embryo implanted in any other woman;(ii)a woman who legally adopts a child of up to three months of age.
