Section 12(2)(iii) in The Bengal Places Of Public Amusement Act, 1933

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(2)(iii) in The Bengal Places Of Public Amusement Act, 1933

(iii)prohibiting the playing of any game or class of games which in the opinion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and. thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] is against the public interest; and

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Bengal Presidency - Subsection

Section 12(2)(iii) in The Bengal Places Of Public Amusement Act, 1933