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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(c) in Tamil Nadu Washermen Social Security and Welfare Scheme, 2006

(c)If at the time of making a nomination, the manual worker has no family, the nomination may be made in favour of any person or persons.
(i)If the manual worker subsequently acquires a family such nomination shall forthwith become invalid and the manual worker shall make within ninety days of acquiring a family, a fresh nomination in favour of one or more members of his family.
(ii)If a nominee predeceases the manual worker, the interest of the nominee shall revert to the manual worker who shall make a fresh nomination in respect of such interest.