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 4C] [Entire Act] State of Kerala - Subsection Section 4C(1) in The Kerala Tax on Luxuries Acts, 1976 (1)Every proprietor of a houseboat rented for accommodation for residence or leisurely cruising shall get his houseboat registered and renewed annually.
