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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1) in Telangana Gaming Act, 1974

(1)Whoever is found gaming or reasonably suspected to be gaming in any public street or thoroughfare or in any place to which the public have, or are permitted to have access, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.