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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(a) in Kerala Gaming Act, 1960

(a)after recording his reasons for such belief, either himself enter, or by his warrant authorise any officer of police not below the rank of a Head constable to enter, with such assistance as may be found necessary, by night or by day, and by force, if necessary, any such place;