The Meghalaya Regulation of Gaming Act, 2021 (Act No. 9 of 2021)

NOTIFICATION
The 26th March, 2021.
No.LL(B)46/2020/70.—The Meghalaya Regulation of Gaming Act, 2021 (Act
No. 9 of 2021) is hereby published for general information.
The Gazette of Meghalaya
EXTRAORDINARY
PUBLISHED BY AUTHORITY
 No. 65             Shillong, Friday, March  26, 2021                5th Caitra, 1943 (S. E.)
PART-IV
GOVERNMENT OF MEGHALAYA
LAW (B) DEPARTMENT
———
MEGHALAYA  ACT  NO. 9  OF  2021.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on the 23rd March, 2021.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 26th March, 2021.
MEGHALAYA REGULATION OF GAMING ACT, 2021
An
Act
to regulate gaming within the State like the games of Skill and games of Chance and to provide for
matters connected therewith or indicated thereto;
Therefore, be it enacted by the Legislature of the State of Meghalaya on the Seventy Second Year of
the Republic of India as follows:-
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SHILLONG: Printed and  Published  by the Director,  Printing and  Stationery, Meghalaya, Shillong.
              (Extraordinary Gazette of Meghalaya) No. 129 - 730 + 150 — 26 - 3 - 2021.
website:- http://megpns.gov.in/gazette/gazette.asp
S. K. SANGMA,
Deputy Secretary to the Govt. of Meghalaya,
Law (B) Department.

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