Section 30 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
30. Agreements by way of wager void
Agreements by way of wager are void; and no suit shall be brought for recovering anything alleged to be won on any wager or entrusted to any person to abide the result of any game or other uncertain event on which any wager is made.Exception. in favour of certain prizes for horse racing.This section shall not be deemed to render unlawful a subscription, or contribution, or agreement to subscribe or contribute, made or entered into for or towards any plate, prize or sum of money, of the value or amount of five hundred rupees or upwards, to be awarded to the winner or winners of any horse-race.Section 294-A of the Ranbir Penal Code not affected.Nothing in this section shall be deemed to legalise any transaction connected with horse-racing, to which the provisions of section 294-A of the Ranbir Penal Code apply.
