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

State of Sikkim - Subsection

Section 2(a) in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993

(a)“agent” means the main stockist and includes an individual, a partnership firm, an association or group of individuals or a company registered under the law relating to registration of companies entrusted with the responsibility of sale of lottery tickets on agency basis;