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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(2) in Kerala Local Authorities Entertainments Tax Act, 1961

(2)The tax referred to in sub-section (1) shall be recoverable from the proprietor of the dramatic performance or circus performance, as the case may be.Explanation. - For the purposes of this section, the expression "dramatic performance" means any play, pantomime or other drama.