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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(2)In the case of a lottery contained in a newspaper or publication printed and published outside the State, every person promoting such lottery shall make a declaration in such form and of such period as may be prescribed.