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[Cites 0, Cited by 131] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Lotteries (Regulation) Act, 1998

(3)If any person acts as an agent or promoter or trader in any lottery organised, conducted or promoted in contravention of the provisions of this Act or sells, distributes or purchases the ticket of such lottery, he shall be punishable with rigorous imprisonment for a term which may extend to two years or with fine or with both.