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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(b)where any salary or wage earner as specified in item 1 of the Schedule is working for any person registered or enrolled under this Act not as his employee but as a part of man power service by whatever name called being provided to him by any other person, the tax payable under this Act by such salary or wage earner shall be deducted by the person registered or enrolled under this Act before any amount is paid to such person providing service to him, and such person shall, irrespective of whether such deduction has been made or not when the amount is paid to such service provider shall be liable to pay tax on behalf of all such salary or wage earners;