Section 8(1)(c) in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979

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State of Tamilnadu - Subsection

Section 8(1)(c) in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979

(c)to take into custody and produce before a Judicial Magistrate all such persons as are concerned or against whom a reasonable complaint as been made or credible information has been received or a reasonable suspicion exist of their having been concerned with, or with the promotion or conduct of, any prize scheme; and

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State of Tamilnadu - Subsection

Section 8(1)(c) in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979