Section 13(2) in The Meghalaya Prevention Of Gambling Act, 1970
(2)Without prejudice to the provisions contained in sub¬section (1), the Government of Meghalaya may , by notification, exempt any game or sport from the operation of this Act in respect of which it is satisfied that, having regard to its nature, the skill involved and the customs connected therewith in vogue in the community, nothing connected with such game or sport is likely to encourage gambling or otherwise defeat the objects of this Act; and any such notification may be issued either in relation to the whole of the territories to which this Act extends or to any part thereof, and may also specify the circumstances in which and the conditions subject to which such game or sport may be played or undertaken.
