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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in The Kerala Tax on Luxuries Acts, 1976

(3)If the luxury tax is not paid within the prescribed period, the assessing authority may levy a penalty equal to a sum not exceeding the amount of the luxury tax payable under this Act:Provided that no penalty shall be levied under this subsection unless the proprietor has been given a reasonable opportunity of being heard.