Section 4(v) in The Protection Of Civil Rights Act, 1955
(v)the use of, or access to, any place used for a charitable or a public purpose maintained wholly or partly out of State funds or dedicated to the use of the general public, or [any section thereof] [Substituted by Act 106 of 1976, Section 6, for "persons professing the same religion, or belonging to the same religious denomination or any section thereof,f as such person" (w.e.f. 19.11.1976).]; or
