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State of Odisha - Section

Section 14 in The Orissa (Prevention of) Gambling Act, 1955

14. Power to give exemption

The State Government may by a general or special order exempt any social club or party playing games for the bona fide purposes of recreation only or any fight of birds in any public place from the operation of this Act and they may by notification delegate their powers under this section to any person or authority subordinate to them.