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State of Karnataka - Section

Section 16 in Karnataka Tax on Luxuries Act, 1979

16. Powers to enforce attendance etc.

- All authorities under this Act, shall for the purpose of this Act, have the same powers as are vested in a court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit, in respect of enforcing the attendance of and examining, any person on oath or affirmation or for compelling the production of any document.