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

State of Rajasthan - Subsection

Section 2(1)(g) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(g)"public place" means any place where general public may have access including roads, footpaths, road crossings, public gardens, bus stands, passenger motor vehicles, railway platforms, railway compartments, public or railway bridges, underpasses, subways, government offices, court premises, places of religious worship, educational institutions, public hospitals, playgrounds, stadiums, cinema halls, places of tourist interest and any other such place as the Commissioner or the State Government may declare or specify by order published in the Official Gazette;