Section 10(4)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

(b)The deduction under clause (b) of sub-section (3) shall be made every month in which the amount payable to a person exceeds three thousand rupees.

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