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 8] [Entire Act] State of Maharashtra - Subsection Section 8(c) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958 (c)direct that no licences specified in such order shall be granted without the previous approval of the State Government ;
