Section 7(1)(c) in Kerala Local Authorities Entertainments Tax Act, 1961

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State of Kerala - Subsection

Section 7(1)(c) in Kerala Local Authorities Entertainments Tax Act, 1961

(c)that the entertainment is provided by an institution not conducted for profit and established solely for the purposes of promoting public health or the interests of agriculture or a manufacturing industry, and which consists solely of an exhibition of articles which are of material interest in connection with questions relating to public health or agriculture, or of the products of the industry for promoting the interests of which the institution exists or of the materials, machinery, appliances or food stuffs used in the production of those products; or

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State of Kerala - Subsection

Section 7(1)(c) in Kerala Local Authorities Entertainments Tax Act, 1961