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State of Tamilnadu - Section

Section 8 in Tamil Nadu Gaming Act, 1930

8. Penalty for opening, etc., a common gaming-house.

- Whoever opens, keeps or uses, or permits to be used any common gaming-house, or conducts or assists in conducting the business of any common gaming-house or advances or furnishes, money for gaming therein, shall be liable on conviction to fine house, not exceeding five hundred rupees, or to imprisonment not exceeding three months, or to both.