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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2)(c) in The Andhra Pradesh Lotteries Act, 1968

(c)the Government may, after making such inquiry as it deems fit, determine the person who is or is to be deemed to be promoter in relation to a lottery and its decision shall be final.