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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(3) in The Puducherry Gaming Act, 1965

(3)The amount aforesaid shall not be sent to the Inspector General of Police until the expiry of three months from the date of the direction under sub-section (1), or if an appeal or revision is presented within that period, until the appeal or revision has been disposed of.