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

State of Kerala - Subsection

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

(b)Where one company or person is the agent of another company or person, the former company or person shall not be liable separately to the profession tax on the same income as that of the principal.