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Madras HC: Why Rules not Framed for Salons, Spas - (14 Sep 2016)

Madras HC has directed Central and State Governments to answer queries, including why rules to regulate such salons/spas have not been framed when TN Private Clinical Establishments (Regulation) Act was passed by the Assembly as early as on February 14, 1997.

Tags : MADRAS HC   SALONS   SPAS   TN PRIVATE CLINICAL ESTABLISHMENTS (REGULATION) ACT  

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