Section 5(4) in The Punjab Maternity Benefit Rules, 1967
(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 'E' from any of the authorities referred to in sub-rule (1) or by the production of a 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 death register maintained under the provisions of any law for the time being in force.
