Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act] Daman and Diu - Subsection Section 4(1)(a) in The Goa, Daman and Diu Public Gambling Act, 1976 (a)for the first offence, such imprisonment shall not be less than three months and the fine shall not be less than two thousand five hundred rupees,