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Kerala HC Sets Aside Single Bench Judgment Which Quashed Rules Regulating Other-State Lotteries - (17 May 2021)

CIVIL

Kerala High Court has set aside the judgment of a Single Judge Bench that quashed the rules brought by the Kerala government to regulate sale of other-state lotteries. The Court has upheld the State Government's competence to enact rules for monitoring the conduct of lotteries by the Organising State within the territory of the Host State.

Tags : KERALA HIGH COURT   RULES REGULATING OTHER-STATE LOTTERIES  

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