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State of Odisha - Section

Section 16 in The Orissa State Lottery Rules, 1983

16. Appointment of Agency.

- The Government may appoint a Sole Managing Agent to run on its behalf the State Lottery according to these rules and subject to the overall control and supervision of the Government and Director. For the purpose of such Agency an agreement specifying such terms and conditions as may be agreed to shall be executed between the Sole Managing Agent and the Government.