Section 18 in The West Bengal Gambling and Prize Competitions Act, 1957
18. Repeal.
- The following enactments are hereby repealed:-(a)The Bengal Public Gambling Act, 1867;(b)The definitions of "gaming", "instruments of gaming" and "common gaming house" in section 3, and sections 44, 45, 46, 47, 48, 49, 50, 50A and 51 of the Calcutta Police Act, 1866;(c)Sections 10, 11, 12, 13, 14, 15, 15A and 59 of the Howrah Offences Act, 1857.
