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 4A] [Entire Act] State of Kerala - Subsection Section 4A(b) in The Kerala Tax on Luxuries Rules, 1976 (b)The penalty shall be remitted into the Government treasury or paid by means of crossed cheques or demand draft in favour of the assessing authority concerned.
