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

State of Uttar Pradesh - Subsection

Section 2(g) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(g)'public place' means any place to which for the time being the public have or are permitted to have access, whether on payment or otherwise, and includes any railway carriage, vehicle or vessel or railway or bus station;