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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(d) in The Maharashtra Tax on Lotteries Act, 2006

(d)"lottery" means a scheme, in whatever form and by whatever name called, for distribution of prizes by lot or chances to those persons participating in the chances of a prize by purchasing tickets, conducted as per the provisions of the Lotteries (Regulation) Act, 1998;