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Keyword(s):
Abolition, Wagering, Betting, Horse Races
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iW4 : T.N. Aet 441 Horse Waces (~bolition of 41 1. Wagering or Betting)
TAMOQL NADU ACT NO. 44 OF 1W4. *
THE TAMIL NL4DU HORSE RACES (ABOLITION
OF WAGERING OR BETTING) ACT, 1974.
[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)).]
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 af Tamil Nadu in the Twenty-fifth Year of the Republic of India as follows :-
1. This Act may be called the TamilNadu Horse Races Short title. (Abolition of Wagering or Betting) Act, 1974. I
2. [The amendment made by this section has already been incorporated in the Madras City Police and Gaming (Amend- ment) Act, 1949 (ITamil Nadu Act VII of 1949).]
3. The orders issued by the Government in 0.0. Ms. Certlin Hder
No. 1570, Home Department, dated the 7th June 1973 to shall cease to have effect with effect from the date of the have
publication of this Act in the Tamil Nadu Government effect. Gazette.
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*For Statement of Objects and Reasons, see Tamil Nadu G o v e m t Gazette Extraordinary, dated the 26th August 1974, Part IV -Section 1, Pages 266-267.
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