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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in Karnataka Tax on Lotteries Act, 2004

(1)There shall be levied and collected a tax on lotteries at the following rates, namely.-
(a)one lakh and fifty thousand rupees for every bumper draw; and
(b)one lakh rupees in respect of any other draw.