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

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State of Karnataka - Subsection

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

(e)to seize any accounts, registers or documents from the promoter or other person, where he has reason to suspect that a promoter or other person is attempting to avoid or evade tax or is concealing his tax liability in any manner, after recording such reasons in writing, and give the promoter or any other person from whose custody such accounts, records or documents are seized, a receipt for and, if requested, copies of the same and may retain them in his custody for examination, inquiry, prosecution or other legal proceedings for such period as he considers necessary,

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State of Karnataka - Subsection

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