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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2) in Kerala Tax on Paper Lotteries Act, 2005

(2)Before issuing any direction or the payment of the penalty under this section, the Assistant commissioner shall give to the promoter or to the person an opportunity to show cause in writing against the imposition of such penalty.