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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2) in Kerala Municipality Act, 1994

(2)Before the end of August and February of every year, head of office or employer shall assess every employee liable to tax and recover the amount from him and pay over to the Municipality together with a list of all employees who have been assessed to tax giving the details such as name, designation, half-yearly income and the amount of tax recovered and shall also furnish a certificate to the effect that all employees liable to tax have been included in the statement furnished.