Section 15(1)(c) in The Maharashtra Casinos (Control and Tax) Act, 1976

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(c) in The Maharashtra Casinos (Control and Tax) Act, 1976

(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 having been concerned with any contravention or breach referred to in clause (a), and

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State of Maharashtra - Subsection

Section 15(1)(c) in The Maharashtra Casinos (Control and Tax) Act, 1976