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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 246 in Kerala Municipality Act, 1994 246. Liability of members of firms, associations etc., to profession tax. - The profession tax leviable from a firm or association may be levied from the agent of the firm or association, as the case may be.
