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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Kerala - Subsection

Section 205(1) in Kerala Panchayat Raj Act, 1994

(1)Every head of office or employer in relation to an office or undertaking or institution where persons are employed for salaries or wages shall as soon as may be, on receipt of the bill or notice of demand of profession tax, serve such bill or notice on the employees and return the duplicate of such bill or notice to the secretary of the village panchayat concerned.