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State of Karnataka - Section

Section 36 in Karnataka Tax on Lotteries Act, 2004

36. Power to summon persons to give evidence.

- The officers empowered by rules made in this behalf shall have all the powers conferred on a Court by the Code of Civil Procedure, 1908 (Central Act V of 1908), for the purpose of securing attendance of persons or the production of documents in any enquiry under this Act.