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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Kerala - Subsection

Section 5A(7) in The Kerala Tax on Luxuries Acts, 1976

(7)Whenever any revision of the rate of charge is made or when there is any addition to the houseboats, a revised return shall be filed within thirty days of such revision or addition and the assessing authority shall accordingly refix the tax and monthly installments.