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 10B] [Entire Act] State of Kerala - Subsection Section 10B(5) in The Kerala Tax on Luxuries Acts, 1976 (5)If the assessee commits any default in payment of the installments the reduction granted under sub-section (1) is liable to be revoked.
