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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(g) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(g)is a director or a secretary, manager or other officer of any incorporated company which has any share or interest in any subsisting contract made with, or any work being done for, the Board.