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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7)(ii) in Karnataka Police Act, 1963

(ii)[ in an enclosure set apart for the purpose in a race course by the licensee of such race course under the terms of the licence issued under section 4 of the Mysore Race Courses Licensing Act, 1952 (Mysore Act VIII of 1952); and] [Substituted by Act 7 of 1974 w.e.f. 29.11.1973.]