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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Kerala - Subsection

Section 10A(3) in The Kerala Tax on Luxuries Acts, 1976

(3)Notwithstanding anything contained in any other law for the time being in force, an officer appointed under sub-section (2) shall be deemed to be a collector within the meaning of clause (c) of section 2 of the Kerala Revenue Recovery Act, 1968 (15 of 1968).