Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Kerala - Subsection Section 5A(6) in The Kerala Tax on Luxuries Acts, 1976 (6)If the tax determined is not paid as specified in the above sub-section it shall be recovered along with penalty in accordance with the provisions of the Act.
