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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(1)(b) in The Kerala Tax on Luxuries Rules, 1976

(b)It shall be in quadruplicate and accompanied by four copies (one of which shall be the original or authenticated copy) of the order appealed against and also three copies of the order of the assessing authority.