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 81] [Entire Act] State of Karnataka - Subsection Section 81(d) in The Karnataka Police Act, 1963. (d)to seize all instruments of gaming and all moneys and securities for money and articles of value which are reasonably suspected to have been used or intended to be used for the purpose of gaming, and which are found therein:
