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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(f) in The Delhi Prohibition of Smoking and Non-Smokers Health Protection Act, 1996

(f)"Place of public work or use" means a place declared as such under section 3 and includes auditoria, hospital building, health institutions, amusement centres, restaurants, public offices, court buildings, educational Institutions, libraries and the like which are visited by general public but does not include any open place,