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State of Tamilnadu- Act

The Tamil Nadu Horse Races (Abolition Of Wagering Or Betting) Act, 1974

TAMILNADU
India

The Tamil Nadu Horse Races (Abolition Of Wagering Or Betting) Act, 1974

Act 44 of 1974

  • Published in Gazette 44 on 26 September 1974
  • Assented to on 26 September 1974
  • Commenced on 26 September 1974
  • [This is the version of this document from 26 September 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Horse Races (Abolition Of Wagering Or Betting) Act, 1974Act No. 44 OF 1974[26th September, 1974]
An Act to provide for the Abolition of wagering or betting on horse races in the State of Tamil Nadu.Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fifth Year of the Republic of India as follows:—

1. Short title.—

The Act may be called the TAMIL NADU HORSE RACES )ABOLITION OF WAGERING OR BETTING) ACT, 1974.

2. Amendment of Tamil Nadu Act 7 of 1949.—

(1)in sub-section (2), the portion commencing with the expression "and Sections 2 and 4" and ending with the expression "appoint", shall be omitted.
(2)after sub-section (2), the following sub-section shall be inserted, namely:"(3) Sections 2 and 4 shall come into force on the 31st March 1975, notwithstanding anything contained in any law for the time being in force or in any notification or order issued by the Government."

3. Certain orders to cease to have effect.—

The orders issued by the Government in G.O. Ms. No. 1570, Home Department dated the 7th June, 1973, shall cease to have effect with effect from the date of the publication of this Act in the Tamil Nadu Government Gazette.