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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(5) in Kerala Tax on Paper Lotteries Act, 2005

(5)Where a promoter dies, the executors, administrators or other legal representatives or legal heirs shall be deemed to be the promoter for the purposes of this Act and the provisions of this Act shall apply to him in respect of the business of the said deceased promoter.