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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(b) in Tamil Nadu Hair Dressers Social Security and Welfare Scheme, 2006

(b)In the case of injury or loss of limbs or loss of eyesight specified in items (b) to (e) of sub-clause (3), the claim shall be made by the registered manual workers concerned and in the event of death of a registered manual workers, the claim shall be made by his nominee in Form VII.