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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(b) in Kerala Finance Act, 2016

(b)in sub-item (D), tor the entry "one percent of the assessed net wealth, subject to a maximum of ten thousand rupees" in column (3) against clause (c) in column (2), the entry "live percent of the relief sought for", shall be substituted.