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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3)(c) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994

(c)In case of death of a registered manual worker due to accident [***] [Words 'arising out of and in the course of employment' omitted by G.O. Ms. No. 34, dated 28.02.2011, published dated 01.03.2011.] First Information Report, death certificate and post-mortem certificate issued by an authority who is competent to issue such certificate or any other documents called for by the Labour Officer (Social Security Scheme) of the respective district shall be produced by the claimant. If there is delay for more than thirty days in getting the post mortem certificate, the certificate given by the Tahsildar in this regard shall be produced.