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

Daman and Diu - Subsection

Section 2(1)(ii) in The Goa, Daman and Diu Public Gambling Act, 1976

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