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[Cites 0, Cited by 0] [Section 10B(1)] [Section 10B] [Entire Act]

State of Kerala - Subsection

Section 10B(1)(c) in The Kerala Tax on Luxuries Acts, 1976

(c)in the case of demands relating to the period from 1stApril, 1996 to 31st March, 2000, a reduction of ninety-five per cent of the interest on the tax amount, and for the amount of penalty and interest thereon;