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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(b) in Tamil Nadu Manual Workers Social / Security and Welfare Scheme, 2006

(b)In the case of injury or loss of limbs or loss of eyesight specified in items (b) to (e) of sub-clause (3), the claim shall be made by the registered manual worker concerned, in the event of death of a registered manual worker, the claim shall be made by his nominee in Form-VII.