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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1)(a) in The Punjab Tax on Lotteries Act, 2005

(a)to enter and inspect the place of business of any promoter or other person carrying on business in lottery or any other place where it is believed by such officer that such business is being carried on or accounts including documents are being kept by such promoter or person;