Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(7) in Kerala Finance Act, 2016 (7)in section 28, in clause (d) of sub-section (2), a tier the word "claimed" the following words and figure shall be inserted, namely:-and the form and fee payable for filing such exemption of tax under section 5."
