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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Tamilnadu - Subsection

Section 49A(3) in Chennai City Police Act, 1888

(3)Whoever is found gaming on any of the objects specified in sub-section (1) 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 which may extend to three months or with fine which may extend to three hundred rupees, or with both.]