Section 7 — Promoters of prize competitions to keep accounts and submit the same to the licensing authority.
The Prize Competitions Act, 1955
Every person who promotes or conducts a prize competition in accordance with the provisions of this Act and the rules made thereunder shall keep accounts relating to such competition and submit to the licensing authority a statement of accounts in such form and at such intervals as may be prescribed.Open in Lexace · Ask the AI about this section