Section 2(1)(n) in The Haryana Police Act, 2007

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State of Haryana - Subsection

Section 2(1)(n) in The Haryana Police Act, 2007

(n)"public place" means any place to which the public have access and includes,-

(i)a public building, market, malls, trains, buses, monuments and precincts thereof; and

(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;