Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 60] [Entire Act] State of Tripura - Section Section 11 in Tripura Gambling Act 11. The provisions of the aforesaid sections of this Act shall not apply to the game of "billiard", "whist" or any other game of mere skill. Such game of mere skill, wherever played, shall not be deemed to be gaming.
