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] [Entire Act] State of Kerala - Section Section 5 in The Kerala Tax on Luxuries Acts, 1976 5. Returns. - Every proprietor liable to pay luxury tax under this Act shall submit such return in such manner and within such period as may be prescribed.
