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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(2) in Goa Computerised Network Lottery Rules, 2003

(2)Not withstanding anything contained in sub rule (1) the Director may entertain claims for the prize amount made beyond the period specified in sub rule (1) but it shall be made within one hundred and twenty days from the date of draw where he is satisfied that such delay is for reason beyond the control of the claimant.