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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in The Kerala Tax on Luxuries Acts, 1976

(2)appellant authority in the exercise of its appellate power or the Board of Revenue in the Exercise of its revisional power, if satisfied to the like effect, shall cause a refund to be maid by the assessing authority of any amount found to have been wrongly paid in excess.