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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(5) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(5)Without prejudice to anything contained in the preceding sub-sections, the Government may, at any time, appoint an auditor to examine and report upon the accounts of the Board and, any expenditure incurred by such auditor in connection with such examination and report, shall be payable by the Board.