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Karnataka HC Asks State to Explain Permission for Online Betting for Horse-Racing - (04 Nov 2020)

CIVIL

Karnataka High Court has directed the State government to respond to a public interest litigation filed challenging the approval given by the State government to the Bangalore Turf Club Limited to conduct on-line betting for horse-racing.

Tags : KARNATAKA HIGH COURT   ONLINE BETTING FOR HORSE-RACING  

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