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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(2)(iv) in The Bengal Places Of Public Amusement Act, 1933

(iv)prohibiting the playing, pending the receipt of the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], of any game or class of games the playing of which is suspended under section 7 ;