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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(c) in The Puducherry Gaming Act, 1965

(c)“instruments of gaming” includes any article used or intended to be used as a subject 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;