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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(ii) in Kerala Tax on Paper Lotteries Act, 2005

(ii)the promoter liable to pay the tax or any other amount due under this Act shall pay an interest equal to two per cent of the amount of tax or any other amount due remaining unpaid for each month after the expiry of the time specified under sub-section (1).