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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Meghalaya - Subsection

Section 11(3) in The Meghalaya Prevention Of Gambling Act, 1970

(3)Any such police officer may also seize all instruments of gaming, birds or animals found in such public market, fair street or thoroughfare or place or from the persons of those arrested and the magistrate may, on conviction of the offender, order such instruments to be forthwith destroyed and such birds and animals to be sold and the proceeds thereof to be forfeited.