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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(f) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978 (f)three whole time directors appointed by the Government, namely:-(i)a Managing Director;(ii)a Finance Director; and(iii)an Engineering Director.
