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

State of Maharashtra - Subsection

Section 5(2)(d) in The Maharashtra 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.