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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(1) in Kerala Municipality Act, 1994

(1)The Secretary shall, during the month of May and November in every half-year, by notice require every head of office or employer to assess every employee in his institution liable to profession tax and every self drawing officer to remit the profession tax due in accordance with the Schedule to the said notice.