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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Kerala - Subsection

Section 4B(1) in The Kerala Tax on Luxuries Rules, 1976

(1)The interest payable under subsection (1) of section 10 shall be remitted in to the Government Treasury or paid by means of crossed cheque or crossed demand draft in favour of the assessing authority concerned drawn on a bank within jurisdiction of the assessing authority and having treasury transactions, either separately or along with the tax.