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The State of Kerala Vs Haji K. Haji K. Kutty Naha & Ors etc.
Decision:
Dismissed
13-08-1968
.... thority of law, that is to say, a tax cannot be levied or collected by a mere executive fiat. It has to be done by authority of law, which must mean valid law. In order that the law may be valid, the tax proposed to be levied must be within the legislative competence of the Legislature imposing a ta ...
Supreme Court of India
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