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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4) in Kerala Local Authorities Entertainments Tax Act, 1961

(4)All rules made under this Act shall be laid for not less than fourteen days before the Legislative Assembly, as soon as possible after they are made and shall be subject to such modification whether by way of repeal or amendment, as the legislative Assembly may make during the session in which they are so laid or the session immediately following.