Section 6(2)(b) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

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Bombay Presidency - Subsection

Section 6(2)(b) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(b)there shall not be exhibited, published or distributed any written notice or advertisement of the lottery other than

(i)a notice thereof exhibited on the premises of the society for whose members it is promoted, or, as the case may be, on the premises on which the persons for whom it is promoted work or reside, and

(ii)such announcement or advertisement thereof as is contained in the ticket, if any;

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Bombay Presidency - Subsection

Section 6(2)(b) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958