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[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(ii) in Andhra Pradesh of Gaming Act, 1974

(ii)in the case of any other form of gaming, any house, room, tent, enclosure, vehicle, vessel or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying using or keeping such house, room, tent, enclosure vehicle, vessel or place, whether by way of charge for the use of such house, room ,tent enclosure, vehicle, vessel or place or instruments of gaming or otherwise howsoever.