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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Daman and Diu - Subsection

Section 3(b) in The Goa, Daman and Diu Public Gambling Act, 1976

(b)being the owner or occupier of any such house, room or place knowingly or willfully permits the same to be opened, occupied, kept or used by any other person for the purpose aforesaid,