Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Karnataka - Subsection Section 17(3) in Karnataka Tax on Lotteries Act, 2004 (3)The Commissioner shall not exercise any power under sub-section (1), if the time for appeal against the order has not expired.
