Section 19(2)(d) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(d) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(d)any other matter including levy of fees for which there is no specific provision in this Act and for which provision is in the opinion of the Government, necessary for giving effect to the purpose of this Act; and

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State of Kerala - Subsection

Section 19(2)(d) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994