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

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State of Karnataka - Subsection

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

(ii)to break open the box or receptacle, building or part of the building where the proprietor or person in charge or the person in occupation leaves the premises or, after any opportunity having been given to him to do so, fails to open the box or receptacle, building or part of the building, and to prepare a list of the goods and documents found therein.]

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State of Karnataka - Subsection

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