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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(2)In order to avail the assistance under sub-clause (1), the registered member shall be incapable of doing manual labour and destitute irrespective of whether he has sons or daughters.