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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(c) in The Karnataka Entertainments Tax Act, 1958

(c)[ All searches and seizures under this section shall be made in accordance with the provisions of Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] [Inserted by Act 5 of 2005 w.e.f. 1.4.2006]