Section 14(1) in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010
(1)Every manual worker whose name has been registered under clause 9, shall renew his registration before the expiry of the period of [five years] [Substituted for 'two years' vide G.O. Ms. No. 134, dt. 18.11.2014, published dated 18.11.2014.] specified in that clause.
