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State of Karnataka - Section

Section 9 in Karnataka Race Courses Licensing Act, 1952

9. Cognizance of offences under the Act.

(1)No Court inferior to that of a Magistrate of the First class, shall try any offence under this Act and no person shall be prosecuted under this Act except with the pervious sanction of the Government.
(2)All offences under this Act shall be compoundable.