Section 2(c) in THE KARNATAKA POLICE (AMENDMENT) ACT, 2021
(c)for clause (11) the following shall be substituted, namely:- "(11) 'Instruments of gaming' includes any article used or intended to be used as a subject or means of gaming, including computers, computer system, mobile app or internet or cyber space, virtual platform, computer network, computer resource, any communication device, electronic applications, software and accessory or means of online gaming, any document, register or record or evidence of any gaming in electronic or digital form, the proceeds of any online gaming as or any winning or prizes in money or otherwise distributed or intended to be distrubted inrespect of any gaming;
