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[Cites 0, Cited by 40] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(14) in Karnataka Police Act, 1963

(14)"place of public amusement" means any place, where music, singing, dancing, or any diversion, or game, or the means of carrying on the same is provided and to which the public are admitted and includes a race course, circus, theatre, music hall, billiard room, bagatelle room, gymnasium, fencing school, swimming pool or dancing hall;