Section 14(1)(c) in The Prize Competitions Act, 1955

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Union of India - Subsection

Section 14(1)(c) in The Prize Competitions Act, 1955

(c)to take into custody and produce before a Magistrate all such persons as are concerned or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the user of such premises for purposes connected with, or with the promotion or conduct of, any prize competition in contravention of the provisions of this Act; and

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Union of India - Subsection

Section 14(1)(c) in The Prize Competitions Act, 1955