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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Assam - Subsection

Section 210(1) in Gauhati Municipal Corporation Act, 1971

(1)In case of a person serving under the State Government or Central Government or a local authority, the tax, which he is liable to pay, shall be deducted at the source in the manner, prescribed.