Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 204] [Entire Act] State of Kerala - Subsection Section 204(6) in Kerala Panchayat Raj Act, 1994 (6)The profession tax leviable from a firm or association may be levied from the agent of the firm or association as the case may be.
