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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(6)(a) in The Kerala Tax on Luxuries Acts, 1976

(a)An assessing authority or an appellate or revising authority may on application or otherwise at any time within three years from the date of any order passed by it, rectify any error apparent on the face of records: