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

State of West Bengal - Subsection

Section 2C(2)(d) in The West Bengal Gambling and Prize Competitions Act, 1957

(d)such other matters, whether directly or indirectly connected with the horse-racing or pony-racing for which, in the opinion of the State Government, it is necessary or expedient to make provisions in the license.