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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Karnataka - Subsection

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

(e)the tax payable by any medical practitioner as specified in item 6 of the Schedule, shall be deducted by the person owning or running the nursing home, hospital, pathological testing laboratory or the X-ray clinic in which such medical practitioner carries on his profession other than as a salaried person, before any amount is paid to such medical practitioner, and such person shall, irrespective of whether such deduction has been made or not when any amount is paid to such medical practitioner shall be liable to pay tax on behalf of all such medical practitioners.