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State of Maharashtra - Section

Section 3 in The Maharashtra Dog Race-Courses Licensing Act, 1976

3. Prohibition against dog-racing on unlicensed dog racecourses

(1)No dog-race shall be held save on a race-course for which a licence for dog-racing granted in accordance with the provisions of this Act, is in force.
(2)The terms of such licence shall be published in the Official Gazette.