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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4)(m) in Tamil Nadu Maritime Board Act, 1995

(m)one member who is Chartered Accountant or who possesses high academic qualification in Accountancy and who has sufficient experience in accounts pertaining to industry, commerce, ports or shipping;