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Union of India - Section
Section 12 in The Public Gambling Act, 1867
12. Act not to apply to certain games
.Nothing in the foregoing provisions of this Act contained shall be held to apply to any game of mere skill wherever played.| [Himachal Pradesh].In its application to the State of Himachal Pradesh, Section 12 shall be deemed to be repealed.Himachal Pradesh Act 30 of 1976, Section 6.[Manipur].Same as that of Uttar Pradesh.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt.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and Act 81 of 1971, Section 3.[Punjab, Haryana and Chandigarh].In its application to the State of Punjab, Section 12 is repealed.Punjab Acts 1 of 1929, Section 5; 18 of 1958, Section 3 and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the State of Uttar Pradesh, Section 12 is repealed.Uttar Pradesh Act 1 of 1917, Section 4. |