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

State of Tamilnadu - Subsection

Section 6(5) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(5)Every registered member shall file a nomination in Form No. II and revise it in cases of either acquiring a family or having any legal change in the status of the family:Provided that any nomination made by such registered member in favour of a person who is not a member of his family shall be void.