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[Cites 0, Cited by 0] [Section 2D] [Entire Act]

State of West Bengal - Subsection

Section 2D(1) in The West Bengal Gambling and Prize Competitions Act, 1957

(1)If any person or association of persons to whom a license has been granted under section 2C contravenes any of the provisions subject to which such license was granted, such person or association of persons shall be punishable with fine which may extend to one thousand rupees.