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

State of Himachal Pradesh - Subsection

Section 2(1)(t) in The Himachal Pradesh Police Act, 2007

(t)"place of public amusement or public entertainment" means such public places as may be notified by the State Government to be a place of public amusement or public entertainment;