Section 2(5) in Karnataka Tax on Lotteries Act, 2004
(5)"Promoter" means the Government of India or a Government of a State or an Union Territory or any country organizing, conducting or promoting a lottery and includes any person appointed for selling lottery tickets in the State on its behalf by such Government or Country where such Government or country is not directly selling lottery tickets in the State [selling, in the State, lottery tickets of such Government or Country where such Government or Country is not directly selling lottery tickets in the State, whether appointed in this behalf or not;] [Inserted by Act 11 of 2005 w.e.f. 10.12.2003.]
