Section 5 — Licensing of prize competitions where the prize offered does not exceed one thousand rupees a month.

The Prize Competitions Act, 1955
Subject to the provisions of section 4, no person shall promote or conduct any prize competition or competitions in which the total value of the prize or prizes (whether in cash or otherwise) to be offered in any month does not exceed one thousand rupees unless he has obtained in this behalf a licence granted in accordance with the provisions of this Act and the rules made thereunder.

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