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 8] [Entire Act] State of Kerala - Subsection Section 8(1) in Kerala Local Authorities Entertainments Tax Act, 1961 (1)Any amount due on account of the entertainments tax may be recovered by the local authority in the same manner as any tax payable to the local authority.
