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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

(3)Any member covered by the scheme of the society which has been removed under sub-rule (a) shall, with the prior approval of the Authorised Officer, enrol himself in a neighbouring society and continue under the scheme after fulfilling all the conditions referred to in Rule (7).