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[Cites 0, Cited by 0] [Section 42A(2)] [Section 42A] [Entire Act]

State of Tamilnadu - Subsection

Section 42A(2)(b) in The Tamil Nadu District Police Act, 1859

(b)a place in which assembly or meeting is held may be a public place notwithstanding that admission thereto may have been restricted by ticket or otherwise.