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Bom HC: Special Authorization from State Not Required if ASP Wants to Raid Suspected Gambling Houses - (13 Mar 2024)

CRIMINAL

Bombay High Court has held that the Assistant Superintendent of Police (ASP) does not have to seek the authorization of the State Government in order to conduct a raid on suspected gambling houses under the Maharashtra Prevention of Gambling Act, 1887.

Tags : BOMBAY HIGH COURT   AUTHORIZATION   GAMBLING HOUSES  

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