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[Cites 0, Cited by 109] [Article 276] [Constitution]

Constitution Subarticle

Article 276(2) in Constitution of India

(2)The total amount payable in respect of any one person to the State or to any one municipality, district board, local board or other local authority in the State by way of taxes on professions, trades, callings and employments shall not exceedtwo thousand and five hundred rupees per annum: