Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Bombay Presidency - Subsection Section 9(5) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 (5)for any other reason, for which the suspension or cancellation of the licence is, in the opinion of the State Government, necessary in the public interest.
