Section 2(e) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
(e)"Promoter" means a person conducting a Prize Chit or Money Circulation Scheme at the commencement of the Act and desiring to continue such chit or schemes pursuant to sub-section (1) of Section 12 for winding up the business relating to such chit or scheme;
