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Madras Presidency - Section

Section 51 in The Madras City Police Act, 1888

51. - Penalty for cheating at games

Whoever by any fraud or unlawful device or malpractice in playing at or with cards, dice or other game, or in bearing a part in the stakes, wagers, bets or adventures, or in betting on the sides or hands of the players, or in wagering orbetting on the event of any game ; spot, pastime or exercise, wins from any other persons for himself or for any other or others any sum of money or valuable thing shall be liable on conviction of fine not exceeding five hundred rupees or to imprisonment not exceeding six months or to both.