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[Cites 0, Cited by 0] [Section 3B(2)] [Section 3B] [Entire Act]

State of Kerala - Subsection

Section 3B(2)(a) in Kerala Local Authorities Entertainments Tax Act, 1961

(a)The Government may by notification in the Gazette constitute a committee for the purpose of categorization of the amusement parks, ensuring the safety of parks and to advise the Government for review of the tax structure every three years.