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State of Assam - Section

Section 17 in Assam Game and Betting Act, 1970

17. Punishment of communicating and receiving information about result of or in relation to betting.

- Anybody who communicates any information about the result of a betting or anything in relation to a betting and anybody who receives such information shall be liable to be punished with rigorous imprisonment for not less than six months but not exceeding three years and a fine of rupees one thousand but not exceeding rupees two thousand.