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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa (Prevention of) Gambling Act, 1955

(1)The Public Gambling Act, 1867 (III of 1867), the Bengal Public Gambling Act, 1867 (Ben. Act II of 1867) and the Madras Gambling Act, 1930 (Mad. Act III 1930) shall in their application to the State of Orissa be repealed.