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] [Section 7A] [Entire Act] State of Kerala - Subsection Section 7A(2) in The Kerala Tax on Luxuries Acts, 1976 (2)Every appeal shall be in the prescribed form and shall be verified in such manner as may be prescribed and shall be accompanied by a fee of rupees seven hundred.
