7. Provisions of Sections 4, 5 and 6 not to apply in certain cases
Nothing in the Explanation to Section 4, or in clause (ii) of sub-section (1) of Section 5 or in Section 6 shall apply to persons found in a premises or place belonging to or occupied by a club, society or other association of persons, whether incorporated or not, unless such persons are actually found gaming in such premises or place.
