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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(b) in The Karnataka Police Act, 1963.

(b)to search all parts of the building, room, tent, enclosure, vehicle, vessel or place which he shall have so entered, when he shall have reason to suspect that any instruments of gaming are concealed therein, and also the persons whom he shall find therein, whether such persons are then actually gaming or not;