Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(3) in The Kerala Tax on Luxuries Acts, 1976 (3)All authorities and officers employed in the execution of this Act shall observe and follow the orders, instructions and directions of the Board of Revenue:
