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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Entry into Public Places (Removal of Restriction on Dress) Act, 2014

(3)Anything contrary to the provision of this Act, contained in any rule, regulation or bye-law made by, or circular, instruction or guideline issued by, any recreation club, association, trust, company or society shall be null and void.