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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Vritti Kar Niyam, 1995

(1)Every employer other than an officer of the Central Government or a State Government responsible for deduction of the due amount of tax from the salary or wages of the employees as defined in clause (c) of Section 2 shall deduct every' month from the salaries or wages payable to the employees an amount equal to 1/12th of the tax payable by each employee for the relevant year.