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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(3) in Goa Computerised Network Lottery Rules, 2003

(3)The marketing agent shall ensure that any data and information relating to Computerised network lottery cannot be accessed, read, added to, removed or altered by unauthorized person. A log book should be maintained to prevent unauthorised infringement of the place where such system is installed.