Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 32 in Code on Wages, 2019

32. Computation of gross profits.

- The gross profits derived by an employer from an establishment in respect of the accounting year shall, -
(a)in the case of a banking company, be calculated in the manner as may be prescribed by the Central Government;
(b)in any other case, be calculated in the manner as may be prescribed by the Central Government.