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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(2) in The Kerala Paper Lotteries (Regulation) Rules, 2005

(2)"Agent or Agency" means an individual, partnership or body corporate with a legal entity under any Act of the State or Central Government who is issued agency by the District Lottery Officer for the sale of Lottery Tickets of the Government;