Section 2(s) in The Uttarakhand Police Act, 2007

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State of Uttarakhand - Subsection

Section 2(s) in The Uttarakhand Police Act, 2007

(s)“Public place” means any place, to which the public have access and includes –

(i)a public building, monument and precincts thereof; and

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