Section 2(1)(p) in The Sikkim Police Act, 2008

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

(p)"public place" means any place to which the public have access and include:

(i)a public building and monument and precincts thereof;

(ii)any place accessible to the public for drawing water, washing or bathing or for purposes of recreation; and

(iii)such other places as may be notified by the State Government; (q) "regulations" mean regulations made under this Act;

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