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Union of India - Section
Section 18 in The Public Gambling Act, 1867
18. Offences under this Act to be offences within the meaning of Penal Code
.[Repealed by the Repealing Act, 1874 (16 of 1874), section 1 and Schedule, Part I.]| [Himachal Pradesh].In its application to the State of Himachal Pradesh, after Section 17, insert the following section, namely:18. Repeal and savings.Exemption of games of mere skill Nothing in this Act shall apply to any game of mere skill wherever played. Himachal Pradesh Act 30 of 1976, Section 9.[Manipur].Same as that of Punjab.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149 and Act 81 of 1971, Section 3.[Punjab, Haryana and Chandigarh].In its application to the State of Punjab, after Section 17, insert the following section, namely:18. Exemption of games of mere skill.Nothing in this Act shall apply to any game of mere skill wherever played.Punjab Acts 1 of 1929, Section 9; 18 of 1958, Section 3 and Central Act 31 of 1966, Section 88. |