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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(1)(a) in The Puducherry Gaming Act, 1965

(a)The Magistrate may direct any portion not exceeding one-half, of any fine which shall be levied under section 3,7 or 8, and of the moneys or proceeds of articles seized and ordered to be forfeited under section 9 to be paid to such informants and Police Officers as may have assisted in the detection of the offender.