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

State of Tamilnadu - Subsection

Section 6(4) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

(4)When a society is removed from participation in the scheme, the subscription made by the members referred to in sub-rule (3) shall be retained in the fund and those in respect of other members refunded to them.