Section 3(c) in Rajasthan Public Gambling Ordinance, 1949
(c)for third or subsequent offence, with imprisonment which may extend to [one year] [Substituted by Act 17 of 1982.] and in the absence of special reasons to the contrary to be mentioned in the judgment of the Court, shall not be less than [six months] [Substituted by Act 17 of 1982.] together with fine which may extend to [two thousand rupees.] [Substituted by Act 17 of 1982.]
