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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(a) in The Kerala Tax on Luxuries Rules, 1976

(a)in Form 1 in the case of a proprietor of a hotel, convention centre, hall, kalyanamandapam auditorium; (b) in form 1A in the case of a cable TV operator;