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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

(3)The consolidated fund in respect of the scheme shall be maintained in the name of the Trustee in Public Account and all the remittances by the societies under the scheme shall be towards deposit in the name of the Trustee in Public Account.