Section 27 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
27. Powers to enforce attendance, etc.
- All authorities under this Act shall, for the purposes of this Act, have the same powers as are vested in a court under the Code of Civil Procedure, 1908 while trying a suit in respect of enforcing the attendance of, and examining any person on oath or affirmation or for compelling the production of any document.
