Section 6(c) in The M.P. Rajya Suraksha Adhiniyam, 1990
(c)thrice, of an offence within a period of three years under [Section 3 or 4 or 4-A] [Substituted for 'Section 3 or 4' by M.P. Act No. 28 of 2006.] of the Public Gambling Act, 1867 (3 of 1967), in its application to the State of Madhya Pradesh;
