Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(2) in The Kerala Dramatic Performances Act, 1961 (2)"Public place” includes any building or enclosure or any place in the open air and any pandal where the sides are not enclosed to which the public are admitted to witness a performance.
