Section 4(2)(c) in The Kerala Tax on Luxuries Acts, 1976

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State of Kerala - Subsection

Section 4(2)(c) in The Kerala Tax on Luxuries Acts, 1976

(c)in respect of a convention centre, hall, Kalyanamandapam, auditorium including those attached to hotels, clubs or places of the like nature, for the charges for accommodation, amenities and services provided excluding food and beverage :

(i)at the rate of ten per cent where the gross charges of accommodation and other amenities and services provided is above rupees three thousand and up to rupees ten thousand per day;

(ii)at the rate of fifteen per cent where the gross charges of accommodation and other amenities and services provided is above rupees ten thousand and up to rupees twenty thousand per day;

(iii)at the rate of twenty per cent where the gross charges of accommodation and other amenities and services provided is above rupees twenty thousand per day.

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State of Kerala - Subsection

Section 4(2)(c) in The Kerala Tax on Luxuries Acts, 1976