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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1) in Goa Computerised Network Lottery Rules, 2003

(1)The marketing agent appointed. under rule 18 shall prepare and submit to the, Government detailed accounts of sale of tickets every day in such form as may be specified by the Government. Further, he shall prepare and submit a statement showing aggregate' value of all tickets sold per draw, before the draw is conducted.