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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3)(b) in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010

(b)The registration under this clause is valid for a period of [five years] [Substituted for 'two years' vide G.O. Ms. No. 134, dt. 18.11.2014, published dated 18.11.2014.] or until the registered manual worker attains the age of sixty years, whichever is earlier.