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

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State of Punjab - Subsection

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

(j)to serve on the owner or the person, who is in immediate possession or control thereof, an order that he shall not remove, part with or otherwise deal with them, except with the prior consent of such officer, and after serving such order, to take such steps, as are deemed necessary to secure the items referred to in the order in circumstances where it is not possible to seize the accounts, records or documents under clause (e) or the lottery tickets under clause (i).

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State of Punjab - Subsection

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