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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Kerala - Subsection

Section 5A(5) in The Kerala Tax on Luxuries Acts, 1976

(5)The monthly installment of tax determined by the assessing authority shall be paid in accordance with the provisions of the Act on or before the 10th of the succeeding month, but the installment due for March every year shall be paid during that month itself.