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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Kerala - Subsection

Section 4C(2) in The Kerala Tax on Luxuries Acts, 1976

(2)An application for registration or renewal thereof shall be made to such authority, in such manner and within such period, as may be prescribed, along with a registration fee of rupees one thousand for a renewal fee of rupees five hundred as the case may be per boat per annum.