Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(1) in Kerala Local Authorities Entertainments Tax Act, 1961 (1)'admission' includes admission as a spectator or as one of an audience and admission for the purpose of amusement by taking part in an entertainment;
