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State of Andhra Pradesh - Section

Section 11 in The Andhra Pradesh Gaming Act, 1974

11. Presumptive proof of gaming

When anything is seized under sub-section (2) of Section 10, and if the magistrate is satisfied that the police officer who seized it has reasonable grounds for suspecting that the thing so seized was an instrument of gaming, it shall be presumed that such thing was an instrument of gaming and that the person on or about whom the thing was found was present in the public street, thoroughfare or place for the purpose of gaming.