Section 4(1)(d) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

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

State of Maharashtra - Subsection

Section 4(1)(d) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958

(d)prints, publishes or distributes, or has in his possession for the purpose of publication or distribution––

(i)any advertisement of the lottery, or

(ii)any list (whether complete or not) of prize winners or winning tickets in the lottery, or

(iii)any such matter descriptive of the drawing or intended drawing of the lottery, or otherwise relating to the lottery as is calculated to act as an inducement to persons to participate in that lottery or in other lotteries, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 4(1)(d) in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958