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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000

(2)An employer shall be responsible for deduction of the due amount of tax from the salary or wages of the employees and for depositing in the treasury the amount so deducted in the manner prescribed in rule 10, 11 and 12.