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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(h) in The Andhra Pradesh Lotteries Act, 1968

(h)causes or procures, or attempts to procure any person to do any of the above mentioned acts shall on conviction, be punished with imprisonment for a term which may extend upto five years and with fine which may extend upto twenty five thousand rupees.