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

State of Kerala - Subsection

Section 5(1) in THE KERALA FINANCE ACT, 2020

(1)in section 5, for sub-section (1), the following sub-section shall be substituted, namely:—“(1) Subject to the other provisions contained in this Act, there shall be charged a tax (hereinafter referred to as “building tax”) based on the plinth area at the rate specified in the SCHEDUL I on every building, the construction of which is completed on or after the appointed day.”.