Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Kerala - Subsection

Section 5A(4) in The Kerala Tax on Luxuries Acts, 1976

(4)On receipt of the application and return, and after satisfying that the particulars furnished therein are true and complete the assessing authority may determine the tax payable and the monthly installments payable by the person.