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 8] [Entire Act] State of Kerala - Subsection Section 8(3) in The Kerala Tax on Luxuries Acts, 1976 (3)Where a person could have appealed under Section 7A and no appeal has been filed by him, no proceedings under this section shall be entertained upon the application of such person.
