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

State of Gujarat - Subsection

Section 3A(2) in The Bombay Prevention of Gambling Act, 1887

(2)Where any person is accused of an offence under sub-section (1), any digits or figures or combination of digits or figures in respect of which the offence is alleged to have been committed shall be presumed to relate to Worli Matka gaming or some other form of gaming unless the contrary is proved by the accused.]