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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2)(e) in The Kerala Tax on Luxuries Acts, 1976

(e)in respect of a hospital, for charges of accommodation for residence for use of amenities and services, at the rate of ten percent per room where the gross charges, excluding charges of food, medicine and professional services, is one thousand rupees per day or more.