Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Daman and Diu - Subsection

Section 4(1)(c) in The Goa, Daman and Diu Public Gambling Act, 1976

(c)for the third or subsequent offence, such imprisonment shall not be less than one year and the fine shall not be less than five thousand rupees.