Section 198B(2) in Tamil Nadu Panchayats Act, 1994

[Cites 0, Cited by 0] [Section 198B] [Entire Act]

State of Tamilnadu - Subsection

Section 198B(2) in Tamil Nadu Panchayats Act, 1994

(2)Every company which transacts business and every person, who is engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half-year for which return is filed, shall pay half-yearly tax at the rates specified in the Table below in such manner as may be prescribed: -

SI. No.	Average half-yearly income	Half-yearly tax
	From	To
(1)	(2)	(3)
1.	Rs. Up to 21,000	Rs. ...	Rs. Nil
2.	21,001	30,000	60
3.	30,001	45,000	150
4.	45,001	60,000	300
5.	60,001	75,000	450
6.	75,001 and above	...	600

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 198B(2) in Tamil Nadu Panchayats Act, 1994