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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(i) in Tamil Nadu Auto-Rickshaw And Taxi Drivers Social Security And Welfare Scheme, 2006

(i)"self-employed person" means any person who has directly engaged himself in driving auto rickshaws, taxi, van, tempo, lorries and buses other than those owned by the Government Departments for his livelihood;