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

State of Tamilnadu - Subsection

Section 198D(1) in Tamil Nadu Panchayats Act, 1994

(1)Every Employer liable to pay tax under this Chapter shall file a return to the Executive Authority, in such form, for such period and by such date as may be prescribed, showing therein the salaries paid by him to the employees and the amount of tax deducted by him in respect of such employees.