Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(1) in Goa Computerised Network Lottery Rules, 2003

(1)Subject to sub-rule (5) of rule 17, all persons possessing a genuine prize winning ticket shall claim their prize amount within ninety (90) days from the date of draw. If there is a failure to claim the prize amount in respect of any draw within the specified period of ninety days, the prize amount shall lapse and stand forfeited to the Government. If ninetieth day is a holiday the claim can be accepted during office hours of the next working day.