(b)"acceptance of bet" with all its grammatical variations means the acceptance of a bet as defined in Clause (a) above by any person either on behalf of himself or any other person or through any agent or any person procured or employed acting for or on his behalf, with a promise, undertaking or assurance express or implied for payment of any money or any valuable thing after the happening or determination of an unascertained event or thing in relation to any game or sport.
