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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982

(2)If, at any time, the person is not entitled to the concessions referred to in rule 3, the Identity Card already issued shall become invalid and it shall be returned forthwith to the Secretary, in all other cases, the Identity Card shall be renewed every five years.