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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Local Authorities Entertainments Tax Act, 1961

(2)If any person prevents or obstructs the entry of any officer authorised by or under sub-section (1) , he shall, in addition to any other punishment to which he is liable under any law for the time being in force, be liable on conviction before a Magistrate to a fine not exceeding two thousand rupees