LexSection 9 — Penalty for promoting or conducting any prize competition in contravention of the provisions of sections 4 and 5.
The Prize Competitions Act, 1955
If any person promotes or conducts any prize competition in contravention of the provisions of section 4 or section 5, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.Open in Lexace · Ask the AI about this section