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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(c) in The Andhra Pradesh Gaming Act, 1974

(c)all moneys, all securities for money and articles of value reasonably suspected to have been used or intended to be used for the purpose of gaming which are found in such place.