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State of Rajasthan - Section

Section 3 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

3. Manner of notifying public places.

- A copy of every order of the District Magistrate notifying a place to be a public place under Section 7(1) shall be affixed to a conspicuous part of the public place of notified and also the court house of the District Magistrate.