Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Kerala - Subsection Section 7(2) in The Kerala Paper Lotteries (Regulation) Rules, 2005 (2)The sale proceeds of tickets shall be credited to the general revenue of the State. The tickets once sold will not be taken back.
