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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(4)(a) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(a)The deduction under clause (a) of sub-section (3) shall be made in the month in which the commission or other remuneration payable for any year exceeds thirty six thousand rupees.