Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(l) in The Kerala Tax on Luxuries Acts, 1976

(l)"Subscriber" means a person who enjoys the luxury by receiving the signal f cable television network or a direct-to-home service at a place indicated by him to the cable operator or the Direct - To - Home (DTH) Service provider, without further transmitting it to any other person."