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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(i)"Lottery" means a scheme, in whatever form and by whatever name called for distribution of prizes by lot of chance to those persons participating in the chances of a prize by purchasing tickets organized by the Government of India or the Government of a State or any Union Territory or any country having bilateral agreement or treaty with the Government of India:-