Section 7(1)(c) in The Bihar Ban on Lottery Act, 1993

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(c) in The Bihar Ban on Lottery Act, 1993

(c)to take into custody and produce before a Magistrate all such persons whom he has reason to believe to be guilty of an offence punishable under this Act 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 use of such premises for purposes with or with the promotion or conduct of any lottery in contravention of the provisions of this Act; and

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State of Bihar - Subsection

Section 7(1)(c) in The Bihar Ban on Lottery Act, 1993