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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(4) in Goa Computerised Network Lottery Rules, 2003

(4)The proceeds from the sale of tickets shall be credited to the Government under an exclusive Head of Account to which no other credits will be made other than that pertaining to Online Lottery Scheme.