Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Karnataka - Subsection Section 89(ii) in The Karnataka Police Act, 1963. (ii)joins any such assembly for the purpose of gaming; shall, on conviction, be punished with fine which may extend to fifty rupees.
