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[Cites 0, Cited by 0] [Section 138D] [Entire Act]

State of Tamilnadu - Subsection

Section 138D(1) in Chennai City Municipal Corporation Act, 1919

(1)Every employer liable to pay tax under this Chapter shall file a return to the commissioner, in such form, for such period and by such date as may be prescribed, showing therein, the salaries paid by him to the employees and the amount of tax deducted by him in respect of such employees.