#article 246 (1) (constitution) #assent of the president #central chit funds act 40 of 1982
0  08 May, 2012
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State of Kerala & Ors Vs. M/S. Mar Appraem Kuri Co. Ltd. & Anr.

  Supreme Court Of India Civil Appeal/6660/2005
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Case Background

This case revolves around the imposition of tax by the State of Kerala on chit funds and the consequent challenge by Ms Mar Appraem Kuri Co Ltd Anr The central ...

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