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

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State of Karnataka - Subsection

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

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

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State of Karnataka - Subsection

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