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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(3) in The Orissa (Prevention of) Gambling Act, 1955

(3)It shall come into force at once provided that the State Government shall have power by notification to direct from time to time the suspension of operation of Section 7 in such area and for such period as may be specified in the said notification.