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SC: State Legislatures Have Power to Tax Lotteries Organised by Other States - (24 Mar 2022)

OTHER TAXES

Supreme Court has held that State Legislatures have the power to tax lotteries organised by other states. The Court has said a lottery conducted by Government of India, states or authorised by a state or conducted by private entities is an activity falling within the nomenclature of betting and gambling.

Tags : SUPREME COURT   POWER TO TAX LOTTERIES  

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