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 18] [Entire Act] Bombay Presidency - Subsection Section 18(d) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 (d)to seize all things which are reasonably suspected to have been used or intended to be used in connection with a lottery and which are found therein:
