Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 6 in Andhra Pradesh Lotteries Rules, 1968 6. Transfer of a licence: - Every licence granted under these rules be deemed to have been personally granted to the promoter named therein and no such promoter shall assign or otherwise transfer or enter into partnership with any person for the working of such licence.
