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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(ii) in The Maharashtra Prevention Of Gambling Act

(ii)in the case of any other form of gaming, any house, room or place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person, owning, occupying, using or keeping such house, room or place by way of charge for the use of such house, room or place or instrument or otherwise howsoever.