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[Cites 0, Cited by 479] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(3) in Karnataka Police Act, 1963

(3)Whoever is found gaming on any of the objects specified in sub-section (1) in any public street or thoroughfare or in any place to which the public have or are permitted to have access shall, on conviction be punished with imprisonment which may extend to three months or with fine which may extend to three hundred rupees, or with both.