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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(1) in Punjab State Lottery Rules, 1998

(1)The agent shall make the payment of prizes upto the value of five thousand rupees after deducting the Income Tax as may be required under the law for the time being in force, to the prize winners on behalf of the State Government within a period of thirty days from the date of publication of result in the Punjab Government Gazette and seek reimbursement, if any, within a period of one hundred and twenty days from the date of draw provided this time can be extended by the Director with the prior approval of the State Government.