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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Puducherry - Subsection

Section 3(2)(a) in The Puducherry Gaming Act, 1965

(a)Whoever is found in any house, room, tent, enclosure, vehicle, vessel or place referred to in sub-section (1), gaming on any of the objects specified in that sub-section , or present, for the purpose of gaming on any such object shall be punishable for a first offence with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both and for a second or subsequent offence with imprisonment for a term which may extend to two months and with fine.