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State of Tamilnadu - Section

Section 44 in Chennai City Police Act, 1888

44. Proof of playing for stakes unnecessary.

- It shall not be necessary, in order to convict any person of keeping a common gaming-house or of being concerned in the management of any common gaming-house, to prove that any person found playing at any game was playing for any money, wager, [bet] [The word 'bet' was inserted by Madras City Police (Amendment) Act, 1929 (Tamil Nadu Act XIII of 1929).] or stake.