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State of Punjab - Section

Section 14 in Punjab State Lottery Rules, 1998

14. Deduction of Income Tax.

- Income Tax on prizes, wherever applicable, shall be deducted at source.[15. Forged or torn-out tickets. - (1) A ticket which is forged, torn-out, mutilated or tampered with, shall not be entertained.
(2)In case of any doubt, the Director may get the tickets verified from the printing press or by a forensic science laboratory or any other authority.] [Substituted vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.]