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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1)(a) in Kerala Local Authorities Entertainments Tax Act, 1961

(a)with a ticket stamped with an impressed, embossed, engraved or adhesive stamp issued by the local authority indicating the proper tax for such ticket; or