Section 9(3) in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
(3)The registration under this clause is valid for a period of [five years] [Substituted for 'two years' by Notification No. II(2)/PUHR/687(g-9)/2014 vide G.O. Ms. No. 134, dated 18.11.2014, published dated 18.11.2014.].
