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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(ii) in Telangana Gaming Act, 1974

(ii)[ in the case of any other form of gaming, any house, room, tent, enclosure, vehicle, vessel, cyber space or any place whatsoever in which any instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, room, tent,enclosure, vehicle, vessel, cyber space or any place, whether by way of charge for the use of such house, room, tent, enclosure, vehicle, vessel, cyber space or any place or instruments of gaming or otherwise howsoever; [Substituted by Act No.29 of 2017.]