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State of Assam - Section

Section 14 in Assam Game and Betting Act, 1970

14. Punishment for betting, inviting or accepting betting or possessing instrument or records of betting.

- Anybody who bets or invites betting or possesses any instrument of betting or records of betting or accepts betting as defined by the provisions of this Act shall be punished with rigorous imprisonment for not less than six months but not exceeding three years and a fine of rupees one thousand but not exceeding rupees two thousand.