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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3)(d) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(d)In the case of death of the registered member due to accident, death certificate and post-mortem certificate issued by a Government Medical Officer not below the rank of Assistant Civil Surgeon or an authority who is competent to issue such certificate shall be produced by the claimant. If there is delay for more than thirty days in getting the post-mortem certificate, the certificate given by the Tahsildar in this regard shall be produced.