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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(j) in The Orissa Urban Police Act, 2003

(j)"place of public entertainment" means a lodging house, boarding and lodging house or residential hostel, and includes any eating house or other place in which any kind of liquor or intoxicating drug is supplied (such as a tavern or a shop where beer, spirit, wine, arrack, toddy, ganja, bhang or opium is supplied) to the public for consumption in or near such place;