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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Puducherry - Subsection

Section 3(1)(d) in The Puducherry Gaming Act, 1965

(d)advances or furnishes money for the purpose of gaming on any of the objects aforesaid with persons frequenting any such house, room, tent, enclosure, vehicle, vessel or place shall be punishable for a first offence with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both and for a second or subsequent offence with imprisonment for a term which may extend to two years and with fine: