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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa State Lottery Rules, 1983

(1)The tickets for the State Lotteries shall be printed in a Government Press or at any Press of repute as may be approved by Government. As a check against unauthorised printing and sale of tickets, the facsimile signature of Secretary to Government, Finance Department, shall be impressed on the tickets.