Section 2(1)(iii) in The Delhi Public Gambling Act, 1955

[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(iii) in The Delhi Public Gambling Act, 1955

(iii)"Common gaming-house" means any house or room or tent or enclosure or vehicle or vessel or any place whatsoever in which any instruments of gaming are kept or used for gaming purposes--

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NCT Delhi - Subsection

Section 2(1)(iii) in The Delhi Public Gambling Act, 1955