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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

(1)There shall be levied and collected a tax on professions, trades, callings and employments in accordance with the provisions of this Act:Provided that the tax payable by a person under this Act in respect of a year shall not exceed two thousand five hundred rupees.