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Rajasthan High Court: ‘Mere Skill’ Will Not Fall Within the Activity of Gambling or Betting - (20 Feb 2020)

COMMERCIAL

Rajasthan High Court has held that the mere skill will not fall within the activity of gambling or betting. The Court further observed that only if the result of the game/contest is determined merely by chance or accident, any money put on the stake with the consciousness of risk and hope to gain would be ‘gambling’ or ‘betting’.

Tags : RAJASTHAN HIGH COURT   GAMBLING OR BETTING  

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