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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Kerala - Subsection

Section 253(1) in Kerala Municipality Act, 1994

(1)The Secretary shall, during the month of April every year, by notice, require every head of office or person liable to recover profession tax under section 252 to furnish to the Secretary the names and addresses of the offices or institutions under his control within such time as may be specified in the notice.