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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3)(a) in The Orissa (Prevention of) Gambling Act, 1955

(a)affect any liability incurred under the said Acts or any punishment incurred in respect of any contravention of the said Acts or any rule or order made thereunder;