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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab State Lottery Rules, 1998

(2)Before selling the lottery tickets, the State of Punjab, the other concerned State, shall satisfy the State Government by supplying relevant record and information. The State Government may also call for any additional record or information, if it is so needed to satisfy itself.