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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(2) in Goa Lotteries (Regulation) Rules, 2003

(2)In case the agent wants to stop marketing the tickets at his own will, he shall give six months notice to that effect to the Government and forfeit the security deposit to the Government in its entirety or art thereof for adjustment of dues, without prejudice to other rights of the Government.