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[Cites 0, Cited by 0] [Section 10B(4)] [Section 10B] [Entire Act]

State of Kerala - Subsection

Section 10B(4)(b) in The Kerala Tax on Luxuries Acts, 1976

(b)if an applicant had filed his option earlier and remitted at least one installment, but had failed to remit the balance amount due and his earlier option was revoked by the assessing authority.