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 17A] [Entire Act] State of Kerala - Subsection Section 17A(b) in The Kerala Tax on Luxuries Acts, 1976 (b)has failed to comply with all or any of the terms of any notice issued to him by or under the provisions of this act or the rule made thereunder or
