Section 10(2) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

[Cites 0, Cited by 0] [Section 10] [Entire Act]

(2)The amount of tax due from enrolled persons for each year as specified in their enrollment certificates shall be paid,-

(a) [ [Substituted by Act 13 of 1986, w.e.f. 2.5.1986]	in respect of a person who stands enrolledbefore the commencement of that year. of a year;	Before 30th April
(b)	in respect of a person who is enrolled afterthe commencement of a year.	Within one month from the date ofenrollment.]

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