Section 6(2)(e) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(e) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

(e)no ticket or chance shall be issued or allotted by the promoters except by way of sale and upon receipt of the full price thereof, and no money or valuable thing so received by a promoter shall in any circumstances be returned; and

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Bombay Presidency - Subsection

Section 6(2)(e) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958