Section 2(i) in Tamil Nadu Manual Workers Social / Security and Welfare Scheme, 2006
(i)"self-employed person" means any person who has directly engaged himself in employments under the said Act other than those specified in items 6,10,11,12,17,18, 24, 30, 32, 33, 35, 36, 43, 45, 51, 52, 54, 58, 59, 60 and 62 in the Schedule to the Act for his livelihood;
