Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Kerala - Subsection Section 4A(a) in The Kerala Tax on Luxuries Rules, 1976 (a)The assessing authority shall impose a penalty as provided under sub-section (3) of section 6 and serve upon the assessee a demand notice in Form IIA.
