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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1)(b) in The Kerala Tax on Luxuries Acts, 1976

(b)willfully act in contravention of any of the provisions of this Act or the rule made thereunder for the contravention of which no express provision for punishment is made by this Act, Shall be punishable with fine which may extend to one thousand rupees.