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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(c) in The Bombay Prevention of Gambling Act, 1887

(c)for a third or subsequent offence such imprisonment shall not be less than [nine months and fine shall not be less than three hundred rupees] [Substituted for 'six months and fine shall not be less than two hundred rupees' by Gujarat 20 of 1990, dated 19th December 1990].]