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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(g) in The Bihar Ban on Lottery Act, 1993

(g)causes or procures or attempts to procure any person to do any of the abovementioned acts, he shall be punished with rigorous imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.