Legal Document View

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
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(a) in Kerala Finance Act, 2016

(a)in sub-item (C), for the entry "one percent of the assessed income, subject to a maximum of ten thousand rupees" In column (3) against clause (c) in column (2), the entry "five percent of the relief sought for, shall be substituted;