Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] State of Karnataka - Subsection Section 82(2) in Karnataka Police Act, 1963 (2)Any person found in any common gaming-house during any gaming therein shall be presumed until the contrary is proved, to have been there for the purpose of gaming.
