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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(6)(b) in The Bengal Suppression Of Immoral Traffic Act, 1933

(b)The expression "place of public entertainment" means any place, whether enclosed or open, to which the public are admitted, and where any kind of food or drink is supplied for consumption on the premises for the profit or gain of any person owning or having an interest in or managing such place and includes a refreshment-room, eating-house, coffee-house, liquor-house, boarding-house, lodging-house, hostel, tea-shop, tavern and a wine, beer, spirit, arrack, toddy, ganja, bhang or opium shop.