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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(5) in The M.P. Vritti Kar Niyam, 1995

(5)The drawing and disbursing officer shall furnish to the Profession Tax Assessing Authority, having jurisdiction over their places of work, not later than 30th April, a certificate that the tax payable in respect of the employees for whom they draw the pay bills during the year immediately preceding has been deducted in accordance with the provisions of the Schedule appended to the Act.