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Union of India - Section
Section 6 in The Public Gambling Act, 1867
6. Finding cards, etc., in suspected houses, to be evidence that such houses are common gaming-houses
.When any cards, dice, gaming tables, cloths, boards, or other instruments of gaming are found in any house, walled enclosure, room or place, entered or searched under the provisions of the last preceding section, or about the person of any of those who are found therein, it shall be evidence, until the contrary is made to appear, that such house, walled enclosure, room or place, is used as a common gaming-house, and that the persons found therein were there present for the purpose of gaming, although no play was actually seen by the Magistrate or police officer, or any of his assistants.| [Himachal Pradesh].In its application to the State of Himachal Pradesh, in Section 6, for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, vehicle, vessel or place.Himachal Pradesh Act 30 of 1976, Section 4.[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 6, for the words house, walled enclosure, room or place, substitute house, room, tent, enclosure, space, vehicle, vessel or place.C.P. Act 3 of 1927, Section 4.[Manipur].Same as that of Madhya Pradesh.S.R.O. 168, dated 30-1-1952, Gazette of India, dated 2-2-1952, Pt. II, Section 3, p. 149.[Punjab, Haryana and Chandigarh].Same as that of Madhya Pradesh (i).Punjab Acts 1 of 1929, Section 4; 18 of 1958, Section 3 and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 6,(i) for the words house, walled enclosure, room or place, substitute house, room, tent, walled enclosure, space, vehicle, vessel or place.Uttar Pradesh Act 1 of 1917, Section 3.(ii) between the words and comma who are found therein, and the words it shall be evidence, add the words and comma found in the immediate vicinity thereof.Uttar Pradesh Act 21 of 1961, Section 6 (w.e.f. 7-9-1961). |