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Report No. 43 7.31. Section 2(8)-'prohibited place'.- Section 2(8) defines the expression 'prohibited place'. This is the most important definition in the Act. Its importance is illustrated by several provisions, but it is sufficient to mention section 3(1) which, inter alia, punishes, (under the head of 'spying'), any person who, for any purpose prejudicial to the safety or interest of the State, approaches, inspects, passes over or is in the vicinity of, or enters, any 'prohibited place'.    |
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