BOMBAY PREVENTION OF GAMBLING ACT, 1887


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT View Judgements
  2 [REPEAL OF ENACTMENTS, REP. ACT XVI OF 1895. View Judgements
  3 “GAMING” DEFINED View Judgements
  4 “PLACE” DEFINED KEEPING COMMON GAMING HOUSE View Judgements
  5 GAMING IN COMMON GAMING HOUSE View Judgements
  6 ENTRY, SEARCH, ETC. BY POLICE OFFICERS IN GAMING HOUSES View Judgements
  6a PUNISHMENT FOR GIVING FALSE NAMES AND ADDRESSES View Judgements
  7 PRESUMPTIVE PROOF OF KEEPING OR GAMING IN COMMON GAMING HOUSE View Judgements
  8 ON CONVICTION FOR KEEPING OR GAMING IN COMMON GAMING HOUSE, INSTRUMENTS OF GAMING MAY BE DESTROYED View Judgements
  9 PROOF OF PLAYING FOR MONEY NOT REQUIRED FOR CONVICTION View Judgements
  10 INDEMNIFICATION OF CERTAIN WITNESSES View Judgements
  11 PAYMENT OF PORTION OF LINE TO INFORMER View Judgements
  12 POWER TO ARREST WITHOUT WARRANT FOR GAMING AND SETTING BIRDS AND ANIMALS TO FIGHT IN PUBLIC STREETS View Judgements
  12A POWER TO ARREST WITHOUT WARRANT FOR PRINTING; PUBLISHING OR DISTRIBUTING ANY NEWS OR INFORMATION View Judgements
  12B PRESUMPTIVE PROOF OF PRINTING, PUBLISHING, DISTRIBUTING ETC., ANY NEWS OR INFORMATION View Judgements
  13 SAVING OF GAMES OF MERE SKILL View Judgements
  14 REPEAL AND SAVING View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon