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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Puducherry - Subsection

Section 3(3) in The Puducherry Gaming Act, 1965

(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 for a term which may extend to three months or with fine which may extend to three hundred rupees or with both.