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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

Madras Presidency - Subsection

Section 49A(1)(b) in The Madras City Police Act, 1888

(b)being the owner or occupier of any such house, room, tent, enclosure, vehicle, vessel or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any person for the purpose of gaming on any of the objects aforesaid, or