Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in Tamil Nadu Tailoring Workers Social Security and Welfare Scheme, 2006

(g)"manual worker" means any person who has completed 18 years of age, but has not completed 60 years of age and who is engaged to do any manual work in the employment of tailoring specified in items 51 in the Schedule to the Act;