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State of Karnataka - Section

Section 5 in Karnataka Race Courses Licensing Act, 1952

5. Penalty for taking part in horse race on unlicensed race-course.

- Whoever takes part in any horse race on any race course for which no licence is granted or for which a license granted in accordance with the provisions of Section 4 is not in force, shall be punishable with fine which may extend to five hundred rupees.