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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Daman and Diu - Subsection

Section 12(1)(b) in The Goa, Daman and Diu Public Gambling Act, 1976

(b)any person who—
(i)prints, publishes or circulates in any manner, any digits or figures or combination of any digits or figures, relating to gaming, or
(ii)by adopting any other form of device, disseminates or attempts to disseminate or abets the dissemination of, information regarding such digits or figures or combination of digits or figures.