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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(2)(h) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(h)the conditions subject to which the Board may borrow moneys, grant loans or advances, or invest its funds which are not for the time being required for the transaction of its business;