Section 10(3)(d) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

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State of Karnataka - Subsection

Section 10(3)(d) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(d)the tax payable under this Act by any licensed race horse owner, trainer, jockey or book maker as specified in item 11 of the Schedule shall be deducted by the turf club or race club which has given him the licence before any amount is paid to such person for whatever reason, and such turf or race club shall, irrespective of whether such deduction has been made or not when any amount is paid to such person shall be liable to pay tax on behalf of all such persons; and

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State of Karnataka - Subsection

Section 10(3)(d) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976