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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(a) in The Bihar Ban on Lottery Act, 1993

(a)to enter, if necessary by force, whether by day or night with such assistants as he considers necessary, any premises which he has reason to suspect are being used for purposes connected with the promotion or a conduct of any lottery in contravention of the provisions of this Act;