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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(e) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(e)[is a non-official Chairman or nomination as a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985(Tamil Nadu Act 16 of 1985).], is an employee of the Board or of the Central or State Government or of a local authority or of a corporation or company owned or controlled by the Central or State Government; or