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Daman and Diu - Section

Section 9 in The Goa, Daman and Diu Public Gambling Act, 1976

9. Proof of playing for money not required for conviction.—

It shall not be necessary, in order to convict a person of any offence under any of the provisions of section 3 or section 4 to prove that any person found gaming was playing for any money, wager or stake.