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State of Tripura - Section

Section 13 in Tripura Gambling Act

13.

A lottery or a lottery office may, with the sanction of the Council of Administration be opened. Whoever, without obtaining such sanction of the Council of Administration, opens such lottery office or carries on lottery in any place shall be liable to a fine not exceeding five hundred rupees or to imprisonment, either simple or rigorous, for any term not exceeding six months.