Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 9 in The Public Gambling Act, 1977

9. Proof of playing for stakes unnecessary.

- It shall not be necessary in order to convict any person of keeping a common gaming house, or of being concerned in the management of any common gaming -house, to prove that person found playing at any game was playing for any money, wager or stake.