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Karnataka High Court Dismisses PIL Seeking Ban on Online Betting And Gambling - (02 Nov 2021)

CIVIL

Karnataka High Court has dismissed a Public Interest Litigation seeking direction to State government on ban of online betting and gambling, keeping in view the amendment of the Karnataka Police Act, 1963, by which State Government has banned all online gambling and betting, and provide maximum imprisonment of three years and penalty up to Rs 1 lakh for violation of the provisions.

Tags : KARNATAKA HIGH COURT   BAN ON ONLINE BETTING AND GAMBLING  

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