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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(c) in The Andhra Pradesh Lotteries Act, 1968

(c)may 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, or with the promotion or conduct of, any lottery in contravention of the provisions of this Act; and