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[Cites 0, Cited by 0] [Section 10B(1)] [Section 10B] [Entire Act]

State of Kerala - Subsection

Section 10B(1)(d) in The Kerala Tax on Luxuries Acts, 1976

(d)in the case of demands relating to the period from 1st April, 2000 to 31st March, 2005,a reduction of ninety per cent of the interest on the tax amount, and for the amount of penalty and interest thereon.