Section 6(1)(iii) in The Maharashtra Prevention Of Gambling Act

[Cites 0, Cited by 2] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(iii) in The Maharashtra Prevention Of Gambling Act

(iii)without prejudice to the provision in clause (ii) above, in such other area as the State Government may, by notification in the Official Gazette, specify in this behalf, not below the rank of a Sub-Inspector and empowered by general order in writing issued by the District Magistrate,

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State of Maharashtra - Subsection

Section 6(1)(iii) in The Maharashtra Prevention Of Gambling Act