Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2)(ii) in Tamil Nadu Societies Registration Act, 1975

(ii)the expression "disabled member" means a member who, on account of injury, disease, or congenital deformity is substantially handicapped in obtaining, or keeping employment, or in undertaking work on his own account, of a kind which apart from that injury, disease or deformity would be suited to his age, experience and qualifications and the expression " disease" in this clause shall be construed as including a physical or mental condition arising from imperfect development of any organ.