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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Plantations (Additional Tax) Act, 1960

(2)For the avoidance of doubt it is hereby declared that the provisions of sections 13 and 14 apply in relation to any plantation tax payable in pursuance of a provisional assessment made under sub-section (1) as if it were a regular assessment made under section 5.