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

State of Assam - Subsection

Section 2(c) in Assam Game and Betting Act, 1970

(c)"Betting house" means any house, room, office, enclosure, space, vehicle, vessel, tent or place which is used for the purpose of betting or for receiving any information of anything including the result of any game or sport or wherein instruments of betting or records of betting are kept or found or whereto visitors are invited for purpose of betting by any advertisement, board or signboard or any visible sign or by any words verbal or in writing ;