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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(o) in The Delhi Police Act, 1978

(o)"public place" means any place to which the public have access, whether as of right or not, and includes-
(i)a public building and monument and precincts thereof; and
(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation;