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 16] [Entire Act] State of Tamilnadu - Subsection Section 16(iii) in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988 (iii)Collecting exorbitant charges, or taking advances from the public under false pretences, for which adequate service has not been rendered.
