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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Kerala - Subsection

Section 10A(2) in The Kerala Tax on Luxuries Acts, 1976

(2)Government may, by notification in the Gazette, appoint any assessing authority under this Act to exercise the functions of a collector under the Kerala Revenue Recovery Act, 1968 (15 of 1968) for the recovery of arrears under this Act.