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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1) in The Meghalaya Prevention Of Gambling Act, 1970

(1)Whoever is found in any house playing or gaming with any instruments of gaming or is found there present for the purpose of gaming, whether playing for any money, wager, stake or otherwise shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.