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Kerala High Court Lifts Ban on Online Rummy, Finds It Unconstitutional - (27 Sep 2021)

CIVIL

Kerala High Court has quashed an amendment to a government notification issued under Section 14A of the Kerala Gaming Act, 1960 banning online rummy in the State, bringing huge relief to the online skill-gaming industry.

Tags : KERALA HIGH COURT   BAN ON ONLINE RUMMY  

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