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[Cites 0, Cited by 0] [Section 12A(10)] [Section 12A] [Entire Act]

State of Kerala - Subsection

Section 12A(10)(b) in The Kerala Tax on Luxuries Acts, 1976

(b)published in not more than two daily newspapers having wide circulation in the area in which the commodity was which the commodity was detained, before conducting the enquiry under Sub-section (7).