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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 8A in The Kerala Tax on Luxuries Rules, 1976 8A. Production of authorisation. - The authorisation referred to in subsection (2) of section 9 shall be in Form II C and it shall bear Court Fee stamp worth Rs. 25 (Rupees twenty five only)
