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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1) in Goa Lotteries (Regulation) Rules, 2003

(1)The sale of lottery tickets may be made by the Government itself or through an agent or agents as recommended by the tender committee, on such terms and conditions as specified in an Agreement between the Government and such agent.