Legal Document View

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
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1)(h) in Kerala Tax on Paper Lotteries Act, 2005

(h)to record the statement of any promoter or his manager, agent of servant, to take extracts from the records found in any premises and to put identification marks on accounts, registers, documents or goods;