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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2)(i) in Kerala Tax on Paper Lotteries Act, 2005

(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the promoter including any person appointed for selling lottery tickets jointly and severely liable to pay tax under this Act;