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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1)(i) in The Kerala Tax on Luxuries Acts, 1976

(i)in a hotel, house boat, hall, auditorium or kalyanamandapam or including those attached to hotels, clubs, kalyanamandapam and places of the like nature which are rented for accommodation for residence or used for conducting functions, whether public or private, exhibition;