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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)Every non-official director shall be indemnified against all losses and expenses incurred by him in, or in relation to, the discharge of his duties except such as are caused by his own wilful act or default.