Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Tamilnadu - Subsection Section 18(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (1)(a)The Board shall meet at least once in every three months.(b)The Committee shall meet at such times as may be prescribed.
