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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(2)Every person liable to pay tax under this Act (other than a person earning salary or wages, in respect of whom the tax is payable by his employer), shall obtain a certificate of enrolment from the prescribed authority in the prescribed manner.