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[Cites 0, Cited by 0] [Section 2D] [Entire Act]

State of West Bengal - Subsection

Section 2D(2) in The West Bengal Gambling and Prize Competitions Act, 1957

(2)If any book-maker to whom a license has been granted by a licensee in pursuance of the provisions of sub-section (5) of section 2C contravenes any of the conditions subject to which such license was granted, he shall be punishable with fine which may extend to one thousand rupees.]