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[Cites 0, Cited by 0] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(b) in Delhi Police Act, 1978

(b)of an offence under Section 3 or Section 4 of the Delhi Public Gambling Act, 1955 (Delhi Act 9 of 1955), or under Section 12 of that Act in so far as it relates to satta gambling or on two or more occasions under any other provisions of that Act (including Section 12 of that Act in so far as it does not relate to satta gambling); or