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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(a) in The Orissa (Prevention of) Gambling Act, 1955

(a)"common gaming house" means any gaming-house where instruments of gaming are kept or used for profit or gain of the user, owner, occupier or keeper of such house whether by way of a charge for the use of the instruments of gaming or of such house or otherwise howsoever;