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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(13) in The Kerala Tax on Luxuries Acts, 1976

(13)The owner of the commodity sold under this section shall be liable to pay expenses and other incidental charges for keeping the commodity seized in custody until the sale and also the charges for publication of the notice under Sub- section (10).