Section 3(b) in Rajasthan Public Gambling Ordinance, 1949
(b)for a second offence, with imprisonment which may extend to [one year] [Substituted by Act 17 of 1982.]and, in the absence of special reasons to the contrary to be mentioned in the judgement of the Court, shall not be less than [one month] [Substituted by Act 17 of 1982.], either with or without fine which may extend to one thousand rupees, and
