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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Puducherry - Subsection

Section 3(1)(b) in The Puducherry Gaming Act, 1965

(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 other person for the purpose of gaming on any of the objects aforesaid, or