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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(1)(ii) in Tamil Nadu Gaming Act, 1930

(ii)accounts which appear to relate to cash received or disbursed for the purpose of wagering or betting on the market price of cotton, bullion or other commodity; or