Legal Document View

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
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2)(ii) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000

(ii)On receipt of the Form as referred to in Clause (i), the tax so deducted shall be accounted for in the Receipt Schedule under the Head of Account - "0028 - Other Taxes on Income and Expenditure - 107 - Taxes on Professions, Trades, Callings and Employments - 9913780 - Taxes on Profession". One copy of Form VI shall be sent to the Local Assessing Authority alongwith the monthly Receipt Schedule and other copy of Form VI shall be sent to the Accountant General alongwith the monthly Receipt Schedule at the time of submitting monthly account.