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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(2)The Medical Officer of the concerned Block Primary Health Centre shall, on an application from a registered female member, sanction a sum of Rs. 3,000 (rupees three thousand only), on her producing proof of either miscarriage of her pregnancy or the termination of her pregnancy.