Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(6) in Kerala Tax on Paper Lotteries Act, 2005 (6)The promoter or person from whom lottery tickets have been seized under sub-section (1) may appeal within a period of fifteen days against seizure of the lottery tickets.
