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

State of Karnataka - Subsection

Section 78(1)(b) in Karnataka Police Act, 1963

(b)being the owner or occupier of any such building, room, tent, enclosure, vehicle, vessel or place knowingly or wilfully permits the same to be opened, occupied, kept or used by any other person for the purpose of gaming on any of the objects aforesaid, or