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State of Odisha - Section

Section 9 in The Orissa State Lottery Rules, 1983

9.

It is not necessary for the prize winner to present the claim in person, nor it is necessary to have any identification of the prize winner. Payment will be made in the name of the person who signs the claim bill to which the prize winning ticket is attached. The prize exceeding Rs. 1,000 shall be claimed through a Scheduled Bank having its office in Orissa. Prizes of Rs. 1,000 and below shall be paid in cash or by money-order if so requested in writing after deducting the money-order commission. A ticket which is torn or mutilated will not be considered as valid ticket for any prize.