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] [Entire Act]

State of Haryana - Section

Section 2 in The Punjab Juvenile Smoking Act, 1918

2. Definitions.

- In this Act -"Tobacco" means tobacco in any form and includes any smoking mixture intended as a substitute for tobacco;"Public place" means any place to which the public for the time being has access whether on payment or otherwise and includes a railway station and a railway carriage.