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State of Karnataka - Section

Section 84 in The Karnataka Police Act, 1963.

84. Proof of playing for money not required for conviction.—

It shall not be necessary, in order to convict a person of an offence under sub-section (2) or sub-section (3) of section 78 or under section 80 to prove that any person found gaming was playing for any money, wager, bet or stake.