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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(23)] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(23)(ii) in Tamil Nadu Labour Welfare Board Service Regulations, 1989 (ii)When both the year-and the month of birth are known but, not the exact date, the 16th of the month should be treated as the date of birth.