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 12] [Entire Act] State of Kerala - Subsection Section 12(3) in Kerala Local Authorities Entertainments Tax Act, 1961 (3)All such bye-laws shall have effect when they have been approved by the Government or any officer authorised by the Government in that behalf and published in the Gazette.
