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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Lotteries Rules, 1968

4. Form and particulars of licence:

- [Every licence under Section 5 shall be in Form III] [Substituted the words "Every licence under Sections 5 and 6 shall be in Forms III and IV respectively" by Ibid.] and shall be subject to conditions and restrictions as may be specified therein and also subject to the provisions of the Act and these rules. The licence shall be valid throughout the State of Andhra Pradesh.