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State of Karnataka - Section

Section 6 in THE KARNATAKA POLICE (AMENDMENT) ACT, 2021

6. Amendment of Section 87.-In section 87 of the Principal Act,-

(a)after the words "suspected to be gaming" the words "or aiding or abetting such gaming" shall be inserted;
(b)for the words "three months" the words "six months" and for the words "three hundred" the words "Ten thousand" shall be respectively substituted.