Section 5(2)(a) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

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Bombay Presidency - Subsection

Section 5(2)(a) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(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 hundred rupees, which the promoters of the lottery think fit to appropriate on account of any expense incurred by them in purchasing prizes in the lottery,

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Bombay Presidency - Subsection

Section 5(2)(a) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958