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

State of Kerala - Subsection

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

(3)The certificate issued under sub-rule (2) shall be valid for a year and shall be renewed from year to year on payment of the fee specified under sub-section (2) of section 4C and continues to be valid on such renewal.