Section 20(1)(i) in Karnataka Tax on Lotteries Act, 2004

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State of Karnataka - Subsection

Section 20(1)(i) in Karnataka Tax on Lotteries Act, 2004

(i)to seize any stock of lottery tickets, which are found in possession of a promoter or in the possession of any person on behalf of a promoter and which are not accounted for in his accounts, records or documents maintained in the course of his business, and a list of lottery tickets including any device or contrivance used to issue lottery tickets so seized shall be prepared by such officer and a copy thereof shall be given to the promoter or any other person from whose custody such lottery tickets, device or contrivance are seized,

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State of Karnataka - Subsection

Section 20(1)(i) in Karnataka Tax on Lotteries Act, 2004