Section 31(1)(c) in The West Bengal Gambling and Prize Competitions Act, 1957

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State of West Bengal - Subsection

Section 31(1)(c) in The West Bengal Gambling and Prize Competitions Act, 1957

(c)to take into custody and produce before a magistrate all persons who are concerned, or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the user of such premises for purposes connected with, or with the promotion or conduct of any prize competition in contravention of the provisions of this chapter; and

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State of West Bengal - Subsection

Section 31(1)(c) in The West Bengal Gambling and Prize Competitions Act, 1957