Section 6A(1) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(1)Every employer registered under this Act, shall furnish to the assessing authority within twenty days of the expiry of a month, a statement in the prescribed form, showing therein the salary and wages paid by him and the amount of tax deducted by him in respect thereof during the month immediately preceding that month.[[xxx] [Omitted by Act 18 of 2012 w.e.f. 1.4.2012]][Provided further that the specified class of employers as may be notified by the Commissioner shall submit the statement in the prescribed form, electronically through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f.1.4.2010]
