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Kerala HC Sets Aside Judgment on Regulation of Lotteries of Other States - (18 May 2021)

CIVIL

Kerala High Court has set aside a single judge’s judgement restraining the State government from interfering with marketing and sale of lottery tickets of Nagaland government in the State, declaring it ultra vires the amendments brought to Kerala Paper Lotteries (Regulation) Rules in 2018 which regulated marketing and sale of lotteries organised by other States in the State.

Tags : KERALA HIGH COURT   REGULATION OF LOTTERIES OF OTHER STATES  

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