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

State of Meghalaya - Subsection

Section 2(a) in The Meghalaya Prevention Of Gambling Act, 1970

(a)“common gaming house” means any house in which any instrument of gaming is kept or used for the profit or gain of the person owning, occupying, using or keeping the house, whether by way of charge for the use of the house or instrument of gaming or otherwise howsoever.