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 15(1)] [Section 15] [Entire Act] State of Maharashtra - Subsection Section 15(1)(d) in The Maharashtra Casinos (Control and Tax) Act, 1976 (d)to seize all things found therein which are intended to be used or are reasonably suspected to have been used in connection with such contravention or breach.