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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(b) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(b)is absent without leave of the Board for more than three consecutive meetings thereof, he shall cease to be [such Chairman or director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] or non-official director.