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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Lotteries Rules, 1968

3. Application for Licence:

- Every person desiring to obtain a licence under Section 5 [x x x] [The expression "or Section 6" omitted by Ibid.] shall make an application either personally or by registered post in Form I [x x x] [The words "or Form II, as the case may be" omitted by Ibid.], to the Licensing authority.