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

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State of Karnataka - Subsection

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

(f)to seal any box or receptacle, godown or building or any part of the godown or building in which accounts or lottery tickets are suspected to be kept or stored, where the owner or the person-in-charge of the business or any other person-in-charge of the business or any other person-in-occupation either leaves the premises or is not available or fails or refuses to open any box or receptacle, godown or building or any part of the godown or building when called upon to do so,

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State of Karnataka - Subsection

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