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 2] [Entire Act] State of Punjab - Subsection Section 2(b) in Punjab State Lottery Rules, 1998 (b)'agent' means a person appointed as such by the State Government, with whom an agreement for the sale of printed tickets is executed and it includes sole selling agent, distributor or selling agent;
