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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Kerala - Subsection

Section 5C(1) in The Kerala Tax on Luxuries Rules, 1976

(1)The authorization under the proviso to subsection (3) and clause (b) of sub-section (7) of section 13 shall be in Form IIB and shall be in writing under the signature of the authority issuing it and shall bear the seal of such authority.