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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(j) in Kerala Police Act, 2011

(j)"Public place" means any place in which the public have access either as of right or not and includes in it,-
(i)any public building, monument and premises thereof; and
(ii)any place accessible to the public for drawing water or washing or bathing or for the purpose of travel, recreation, food, rest, treatment, trade, etc. or for any other service;