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State of Sikkim - Section

Section 4 in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993

4.

If any person, party or agent contravenes the provisions of section 3, he shall be punishable with imprisonment of either description for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.