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

State of Kerala - Subsection

Section 3B(2) in The Kerala Tax on Luxuries Rules, 1976

(2)On receipt of the application the assessing authority shall conduct such enquiry as he may thinks fit and obtains additional information as he may consider necessary and pass orders granting registration certificate in form No: 1AC