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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(ii) in Andhra Pradesh of Gaming Act, 1974

(ii)for every subsequent offence, with imprisonment for a term which may extend to one year and with fine which may extend to two thousand rupees; but in the absence of special reasons to be recorded in writing the punishment awarded under this clause shall be -