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Union of India - Section

Section 3 in The Prevention of Seditious Meetings Act, 1911

3. Definition

(1)In this Act, the expression public meeting means a meeting which is open to the public or any class or portion of the public.
(2)A meeting may be a public meeting notwithstanding that it is held in a private place and notwithstanding that admission thereto may have been restricted by ticket or otherwise.