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

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

(a)notification issued under sub-rule (3) and (4) of Rule 3 of the Lotteries (Regulation) Rules, 2010 with respect to the lottery and draw;

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