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[Cites 0, Cited by 17] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in The Kerala Tax on Luxuries Rules, 1976

(2)Every proprietor or proprietor of a house boat, who discontinues his business during the course of a year shall submit to the assessing authority concerned a return in Form 1, for the period upto and inclusive of the date of discontinuance of the business within thirty days from the date of such discontinuance.