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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(b) in Kerala Water Supply and Sewerage Act, 1986

(b)a Managing Director, who possesses experience in management and administration or who is qualified Engineer not below the rank of a Chief Engineer having sufficient experience in management and administration in water supply and sewerage works, appointed by the Government :