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

State of Kerala - Subsection

Section 2(c) in Kerala Gaming Act, 1960

(c)"instruments of gaming" include any article or any electronic devices including computers and computer peripherals and other equipments for operating on-line lottery systems, on-line lottery terminals etc used or intended to be used as a subject or means of, or for the purpose of carrying on or facilitating or in connection with gaming any books, lists, tickets, forms or other documents used or intended to be used as a register or recorded or evidence of gaming the proceeds of any gaming, and any winnings or prizes in money or otherwise, distributed or intended to be distributed in respect of any gaming.