Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act] State of Maharashtra - Subsection Section 6(1)(d) in The Maharashtra Prevention Of Gambling Act (d)to seize all things which are reasonably suspected to have been used or intended to be used for the purpose of gaming, and which are found therein: