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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(5) in The Kerala Paper Lotteries (Regulation) Rules, 2005

(5)The Director or the authorised officer shall be responsible for conducting the draws and shall announce the results of the draw. The results of the draw shall also be arranged to be published in three or four leading newspapers the next day itself, and in the Government Gazette.