Section 21(3) in Tamil Nadu Footwear and Leather Goods Manufactory and Tannery Workers Social Security and Welfare Scheme, 2006
(3)The application for assistance specified in item (a)(ii) and (c)(ii) of sub-clause (1) shall be in Form X, for assistance specified in item (a)(i), (b) and (c)(i) of sub-clause (1) shall be in Form XI and for assistance specified in item (d), (e) and (f) of sub-clause (1) shall be in Form XII.
