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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(i) in Karnataka Tax on Lotteries Act, 2004

(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 liable to pay tax under this Act;