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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 Manual Workers Social / Security and Welfare Scheme, 2006

(b)The registration under this clause is valid for a period of two years or until the registered manual worker attains the age of sixty years, whichever is earlier.]