Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(n) in The Haryana Prevention of Beggary Act, 1971

(n)"public place" means and includes any place or precincts thereof to which for the time being the public have or are permitted to have an access, whether on payment or otherwise and includes a passenger bus and a railway compartment;