Section 5(2)(a) in The Andhra Pradesh Lotteries Act, 1968

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State of Andhra Pradesh - Subsection

Section 5(2)(a) in The Andhra Pradesh Lotteries Act, 1968

(a)the whole proceeds of the entertainment (including the proceeds of the lottery) after deducting:

(i)the expenses of the entertainment, excluding expenses incurred in connection with the lottery;

(ii)the expenses incurred in printing tickets in the lottery; and

(iii)such sum, if any, not exceeding one thousand rupees, which the promoters of the lottery think fit to appropriate on account of any expense incurred by them in purchasing

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State of Andhra Pradesh - Subsection

Section 5(2)(a) in The Andhra Pradesh Lotteries Act, 1968