The Lotteries (Regulation) Act, 1998
5. Prohibition of sale of ticket in a State.-
A State Government may, within the State, prohibit the sale of tickets of a lottery organized, conducted or promoted by every other State.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
The Lotteries (Regulation) Act, 1998 5. Prohibition of sale of ticket in a State.- A State Government may, within the State, prohibit the sale of tickets of a lottery organized, conducted or promoted by every other State. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
