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State of Tripura - Section

Section 14 in Tripura Gambling Act

14.

Whoever, without obtaining the sanction as aforesaid, issue on the occasion of a lottery such a proclamation as to promise an award of money or article to whomever shall draw or get hold of a particular ticket, number or word, or to promise to do or to refrain from doing any act for the benefit of the person drawing such ticket, number or word, shall on conviction be liable to a fine not exceeding one thousand rupees.