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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(a) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(a)the whole proceeds, after deducting only expenses incurred for printing and stationery, shall be devoted to the provision of prizes for purchasers of tickets or chances, or, in the case of a lottery promoted for the members of a society, shall be devoted either to the provision of prizes as aforesaid or to purposes which are purposes of the society or, as to part, to the provision of prizes as aforesaid and, as to the remainder, to such purposes as aforesaid;