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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2)(d) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(d)the facilities afforded for participating in lotteries shall not be the only, or the only substantial, inducement to persons to attend the entertainment.