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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(3)The Chief Executive Officer shall cause to be laid before the Board and the Executive Committee at each of their regular meetings, a summary of the most recent reports mentioned under sub-regulations 5 and 6 on the status of implementation of the projects.