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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2) in Kerala Tax on Paper Lotteries Act, 2005

(2)Any promoter or other person who fails to retain records and accounts in accordance with sub-section (2) and (3) of section 19 shall be liable to a penalty of twenty thousand rupees:Provided that no penalty shall be imposed unless an opportunity to show cause against such penalty is given.