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] State of Tamilnadu - Subsection Section 4(1)(i) in Tamil Nadu Gaming Act, 1930 (i)such imprisonment shall not be less than three months and such fine shall not be less than five hundred rupees for a first offence;