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[Cites 0, Cited by 1] [Section 8B(1)] [Section 8B] [Entire Act]

State of Tamilnadu - Subsection

Section 8B(1)(b) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982

(b)every employer operating any motor transport for carrying passengers or goods by roads, shall be liable to pay, in addition to the tax payable by him under the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974) (hereafter in this section referred to as the said Act), a sum at such rate not exceeding one per cent of the tax payable by him under the said Act, as may be fixed by the Government by notification;