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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Gaming Act, 1930

(3)Whoever is found gaming on any of the objects specified in sub-section (1) in any public street or thoroughfare or in any place to which the public have or are permitted to have access shall be punishable with imprisonment which may extend to three months or with fine which may extend to three hundred rupees, or with both.]