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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Odisha - Subsection

Section 191(2) in Orissa Municipal Act, 1950

(2)Where one company, firm, association or individual is the agent of another company, firm, association or individual, the former company, firm, association or individual shall not be liable separately to the profession tax on the same income as that of the principal.