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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in The Kerala Tax on Luxuries Acts, 1976

(4)An application for revision under sub-section (1) shall be in such manner and in such form, as may be prescribed, and shall be accompanied by a fee of seven hundred rupees which shall, in no case be refunded.