Section 3(1)(c) in The Puducherry Gaming Act, 1965

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Puducherry - Subsection

Section 3(1)(c) in The Puducherry Gaming Act, 1965

(c)has the care or management of, or in any manner assists in conducting the business of, any such house, room, tent, enclosure, vehicle, vessel or place opened, occupied, kept or used for the purpose of gaming on any of the objects aforesaid, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Puducherry - Subsection

Section 3(1)(c) in The Puducherry Gaming Act, 1965