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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1) in Goa Computerised Network Lottery Rules, 2003

(1)The Government may after inviting open tenders and on the recommendation of the Tender Scrutiny Committee or any Organisation authorised by the Government in this behalf appoint one or more marketing agents for selling the Computerised network lottery tickets. The Government may permit such agents to set up the required infrastructure and use of technology for the purpose.