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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2)(j) in Karnataka Tax on Lotteries Act, 2004

(j)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act.