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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

State of Gujarat - Subsection

Section 63A(3) in The Gujarat Police Act, 1951

(3)Every general or special order under sub-sections (1) and (2) shall be published in the manner prescribed for the publication of a public notice under section 163.Explanation:-For the purposes of sub-section (2), a dress or an article of apparel shall be deemed to be worn or displayed in public, if it is worn or displayed in any place to which the public have access.]