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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(1)The Authority may from time to time, constitute committees consisting of such members as it deems fit and may associate with such committees in such manner and for such period as required, any experts, whose assistance or advice it may desire and refer matters to such committees for detailed consideration, any subject relating to the purposes of the Act.