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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in The Kerala Tax on Luxuries Rules, 1976

(3)On receipt of the return the assessing authority shall, if it is satisfied after such scrutiny of the accounts and such enquiry as it considers necessary that the return is correct and complete, finally assess on the basis of the return the tax or taxes payable under Section 4 or Section 4A for the year to which the return relates.