Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 6 in The Orissa State Lottery Rules, 1983 6. Sale of tickets. - The State Lottery tickets will be sold to the public through the Sole Managing Agent appointed by the Government. Tickets issued to the Sole Managing Agent shall be treated as sold and stamped as 'prepaid'.
