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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The M.P. Rajya Suraksha Adhiniyam, 1990

(2)For the purposes of this Section, a dress, an article of apparel or any emblem shall be deemed to be worn or displayed in public if it is worn or displayed so as to be visible to a person in any place to which the public have access.