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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(k) in Kerala Police Act, 2011

(k)"Service provider" means any person or agency or employee or person in charge of such agency who provide any service to the public or any section thereof with or without collecting any payment and includes those who provide services such as phone, internet, computer, vehicle, food, water, finance, rent, pawning, hospital, laboratory, sanitation, repair, electricity, deposit, share, construction, security, trade, loan, fuel, rest, recreation and any such other agency which provides any service to the public on demand;