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State of Madhya Pradesh - Section

Section 4 in The M.P. Lottery Pratibandh Act, 1993

4. Penalty.

- If any person acts as an agent or a promoter or a trader in lottery or sells, distributes or purchases the lottery tickets, he shall be punishable with rigorous imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.