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[Cites 0, Cited by 16] [Entire Act]

State of Kerala - Section

Section 6 in The Kerala Tax on Luxuries Rules, 1976

6. Filing of appeal to the appellate authority.

(1)Appeals under section 7 shall be in Form III.
(2)Every appeal shall be in duplicate and shall be accompanied by the original or a certified copy of the order appealed against.
(3)Every appeal shall be accompanied by the fee specified under sub-section (2) of section 7.