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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

(3)A member, who is removed from the scheme under sub-rule (1) shall be eligible for re-admission, after the expiry of one year from the date of removal, provided he satisfied all the conditions for admission into the scheme as per Rule 7.