Section 3(c) in The Bombay Prevention of Gambling Act, 1887
(c)[ between any individual in person, being present in the enclosure, on the one hand, and such licensee or other person licensed by such licensee in terms of the aforesaid licence on the other hand [or between] [Clause (c) was substituted for the original clause by Bombay 3 of 1931, section 2.] any number of individuals in person in such manner and by such contrivance as may be permitted by such licence; but does not include a lottery.]
