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Union of India - Section

Section 9 in The Prize Competitions Act, 1955

9. Penalty for promoting or conducting any prize competition in contravention of the provisions of sections 4 and 5.

If any person promotes or conducts any prize competition in contravention of the provisions of section 4 or section 5, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.