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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5)(ii) in The 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 (iii) between any person being present in such enclosure, on the one hand and such licensee or other person licensed by such licensee in terms of the aforesaid licence on the other in such manner and by such contrivance as may be permitted by such licence.