Section 2(4) in The Goa, Daman and Diu Public Gambling Act, 1976
(4)“instrument of gaming”, includes any article used or intended to be used as a subject, an accessory or means of gaming, any document used or intended to be used as a register or record or evidence of any 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;
