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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2)(iv) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(iv)In case of swimming pools in educational institutions, person using the pool shall produce a medical certificate from a registered medical practitioner that he is free from any chronic diseases like epilepsy, heart problem, severe respiratory illness, skin disease, venereal disease, or any other contagious disease, for enrollment to use the pool.