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[Cites 0, Cited by 0] [Section 525] [Entire Act]

State of Kerala - Subsection

Section 525(3) in Kerala Municipality Act, 1994

(3)Where in any bill, notice, form, or other document served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work to be executed, or anything to be provided, such period shall, in the absence of any provision to the contrary, be calculated from the date of such service or sending.