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

State of Tamilnadu - Subsection

Section 6(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(3)The person constituting the Board shall receive such remuneration from the fund of the Board, and the terms and other conditions of service shall be such as may be prescribed.