Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3)(b) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(b)In the case of loss of hands or legs or sight or limbs as specified in items (b) to (d) of sub-clause (2), the claim shall be made by the registered member concerned and in the event of death of a registered member, the claim shall be made by his nominee in Form No. VI.