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] [Section 17] [Entire Act] Bombay Presidency - Subsection Section 17(i) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 (i)require any promoter of a lottery or prize competition to produce before him accounts or other documents or to furnish any other information; or
