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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Tamilnadu - Subsection Section 33(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (1)Whenever money is borrowed by the Board on debentures, the debentures shall be in such form as the Board may, with the previous approval of the Government, specify.
