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[Cites 0, Cited by 0] [Section 204(7)] [Section 204] [Entire Act]

State of Kerala - Subsection

Section 204(7)(a) in Kerala Panchayat Raj Act, 1994

(a)If a company or person employs a servant or agent to represent it or him for the purpose of transacting business in any local area of a Village Panchayat such company or person shall be deemed to transact business in that local area, and such servant or agent shall be liable for the profession tax in respect of the business of such company or person whether or not such servant or agent has power to make binding contracts on behalf of such company or person.