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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2)(e) in Karnataka Tax on Lotteries Act, 2004

(e)securing that returns furnished or accounts or documents produced or evidence of any kind given under this Act before any prescribed authority or an appeal or revision from any decision of such authority are kept confidential;