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[Cites 0, Cited by 0] [Section 10B(1)] [Section 10B] [Entire Act]

State of Kerala - Subsection

Section 10B(1)(a) in The Kerala Tax on Luxuries Acts, 1976

(a)in the case o f d e ma n d s r elating to t he period s up to and including 31st March, 1991, a reduction of twenty- five per cent for the principal tax amount, and complete reduction of the interest on the tax amount and for the amount of penalty and interest thereon;.