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

State of Tripura - Subsection

Section 3(c) in Tripura Gambling Act

(c)"Common gaming-house" means any house, tent, vehicle, space or walled enclosure in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, or temporarily using or keeping such places or instruments, whether by way of letting these out on hire or otherwise howsoever.