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[Cites 0, Cited by 0] [Section 8(10)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(10)(d) in THE KERALA FINANCE ACT, 2020

(d)in sub-section (5), for the words “existing law”, the words “existing law, within such time and in such manner, as may be prescribed” shall be substituted and shall be deemed to have been substituted;