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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2) in Kerala Tax on Paper Lotteries Act, 2005

(2)Any person or promoter who is found to be in possession of unaccounted lottery tickets shall be liable to a penalty of One Lakh Rupees in addition to and in excess of the tax payable under this Act:Provided that no penalty shall be imposed unless an opportunity to show cause against such penalty is given.