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State of Tripura - Section

Section 3 in Tripura Gambling Act

3. Definitions.

(a)"Gaming" does not include the betting upon a horse-race, when such betting takes place, as it ordinarily does, on the day on which such race is to be run.
(b)"Instruments of gaming" includes any article, prepared, procured and used for the purpose of carrying on or facilitating gaming. It includes the accounts book or register in respect of gaming or any other document by which such gaming is proved and also every article which is used as a means of gaming.
(c)"Common gaming-house" means any house, tent, vehicle, space or walled enclosure in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, or temporarily using or keeping such places or instruments, whether by way of letting these out on hire or otherwise howsoever.