Section 2(1)(e) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(e)“promoter” in relation to a prize competition means the person licensed to promote or conduct a prize competition under the Prize Competitions Act, 1955 and in relation to a lottery includes a proprietor, manager, organizer or any person having the control or directing the conduct of a lottery and in the case of a lottery conducted through a newspaper includes the publisher of such newspaper:

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958