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

Bombay Presidency - Subsection

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

(c)the Collector may, after making such enquiry as he deems fit, determine the person who is or is to be deemed to be a promoter in relation to a lottery and his decision shall be final.