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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Chennai City Police Act, 1888

(1)No enclosed place or building shall be used as a fencing-school or gymnasium without a licence obtained from the Commissioner:Provided that nothing in this section shall apply to any fencing-school or gymnasium of any educational institution controlled or recognized by the State Government.