LexSection 15 — Forfeiture newspapers and publications containing prize competitions.
The Prize Competitions Act, 1955
Where any newspaper or other publication contains any prize competition promoted or conducted in contravention of the provisions of this Act or except in accordance with the provisions of licence under this Act or any advertisement in relation thereto, the State Government may, by notification in the Official Gazette, declare every copy of the newspaper and every copy of the publication containing the prize competition or the advertisement, to be forfeited to Government.Open in Lexace · Ask the AI about this section