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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 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, shall, on conviction, be punished with imprisonment which may extend to one year, or with fine which may extend to one thousand rupees, or with both: