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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(a) in The Maharashtra Casinos (Control and Tax) Act, 1976

(a)to enter, if necessary, by force, whether by day or night, with such assistants as he considers necessary, any casino where he has reason to believe that any provisions of this Act or the rules made thereunder are or are being or are likely to be contravened or a breach of any of the conditions or the licence is or is being or is likely to be committed;