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

State of Tamilnadu - Subsection

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

(iii)In case of swimming pool in amusement parks, a resident doctor who shall be a registered medical practitioner, shall be made available within the premises.