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

State of Madhya Pradesh - Subsection

Section 2(2) in The M.P. Dramatic Performances Act, 1961

(2)"public place" means any building or enclosure, or any place in the open air or any pandal where the sides are not enclosed, to which the public are admitted to witness a dramatic performance or which is in full view of the public or to which public have access.