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State of Karnataka - Section

Section 7 in Karnataka Tax on Lotteries Act, 2004

7. Power of State Government to reduce tax.

(1)The State Government may, by notification, make reduction in the rate of any tax payable under this Act.
(2)Any reduction in the rate of tax, notified under sub-section (1) may be subject to such restrictions and conditions as may be specified in the notification.
(3)The State Government may, by notification, cancel or vary any notification issued under sub-section (1).