Tamil nadu act 044 of 1974 : Tamil Nadu Horse Races (Abolition of Wagering or Betting) Act, 1974

Preamble

Tamil Nadu Horse Races (Abolition of Wagering or Betting) Act, 1974*

[Tamil Nadu Act No. 44 of 1974]*[30th September, 1974]

An Act to provide for the Abolition of wagering or betting on horse races in the State of Tamil Nadu

Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fifth Year of tbs Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 26th August, 1974, Part IV-Section 1, pages 266-267.

* Received the assent of the Governor on the 26th September, 1974, first published in the Tamil Nadu Government Gazette Extraordinary on the 30th September, 1974 (Purattasi 14, Anantha (2005-Tiruvalluvar Andu))

Section 1. Short title

1. Short title.- This Act may be called the Tamil Nadu Horse Races (Abolition of Wagering or Betting) Act, 1974.

Section 2

2.- The amendment made by this section has already been incorporated in the Madras City Police and Gaming (Amendment) Act, 1949 (Tamil Nadu Act VII of 1949).

Section 3. Certain order to cease to have effect

3. Certain order to cease to have effect.- The orders issued by the Government in G.O.Ms. No. 1570, Home Department, dated the 7th June, 1973 shall cease to have effect with effect from the date of the publication of this Act in the Tamil Nadu Government Gazette.

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