Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in Punjab State Lottery Rules, 1998

(3)The prizes, which are not claimed by the prize winners within a period of thirty days from the date of publication of result in the Punjab Government Gazette, shall not be disbursed and shall stand forfeited to the Government:Provided that the Director may after the expiry of the aforesaid period of thirty days, but not exceeding one hundred and eighty days disburse the prize amount to the prize winners on his application, for the cogent reasons to be recorded in writing:Provided further that the State Government after the expiry of a period of one hundred and eighty days, but not exceeding three years disburse the prize amount to the prize winners, on his application for the cogent reasons to be recorded in writing.