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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(1)(d) in The Karnataka Police Act, 1963.

(d)advances or furnishes money for the purpose of gaming on any of the objects aforesaid with persons frequenting any such building, room, tent, enclosure, vehicle, vessel or place,