AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 60

3.80. Section 3(47A)-"public" (New).-

A new definition of the expression "public" is proposed to be added. It follows section 12 of the Indian Penal Code, and section 3(26) of the Madras General Clauses Act, 1891, but the words "or section" (of the public) have been added in order to make it comprehensive. The new definition should be as follows:

Section 3(47A) (New)

3(47A) "public" shall include any class or section of the public.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement