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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2)(e) in Kerala Tax on Paper Lotteries Act, 2005

(e)securing that returns furnished or accounts or documents produced or evidence of any kind given under this Act before any prescribed authority or any appeal or evasion from any decision of such authority are kept confidential;