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The Prize Competitions Act, 1955 Act No. 42 of 19551 [22nd October, 1955.] An Act to provide for the control and regulation of prize competitions. WHEREAS it is expedient to provide for the control and regulation of prize Competitions; AND WHEREAS the Legislatures of the States of Andhra, Bombay, Madras, Orissa, Uttar Pradesh, Hyderabad, Madhya Bharat, Patiala and East Punjab States Union and Saurashtra have passed resolutions in terms of clause (1) of article 252 of the Constitution in relation to the above-mentioned matter and matters ancillary thereto in so far as such matters are matters enumerated in List II in the Seventh Schedule to the Constitution; BE it enacted by Parliament in the Sixth Year of the Republic of India as follows:-    |
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