Section 3(n) in The Orissa Urban Police Act, 2003

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State of Odisha - Subsection

Section 3(n) in The Orissa Urban Police Act, 2003

(n)"public place" means any place to which the public have access, whether as of right or not, and includes -

(i)a public building, monument and precincts or foreshore thereof, and

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