Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Kerala - Subsection Section 4(3) in Kerala Gaming Act, 1960 (3)Whoever commits any offence relating to gambling by means of on-line lottenes shall on conviction be punishable with imprisonent which may extend to one year or with a fine which may extend to twenty five thousand rupees or with both.
