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[Cites 0, Cited by 0] [Section 56(19)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(19)(i) in Kerala Goods and Services Tax Rules, 2017

(i)proof of payment of sale proceed of the lottery to the organizing State or deposit in the Public Ledge Account of the organizing State in case the licensee is a distributor of selling agent;