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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Kerala Local Authorities Entertainments Tax Act, 1961

(2)In particular and without prejudice to the generality of the foregoing power they may make rules -
(a)for the composition and consolidated payment of tax under section 4; and
(b)for the presentation and disposal of applications for exemption from payment of the entertainments tax.