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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Maharashtra - Subsection

Section 4B(2) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(2)All the provisions related to an employer and employee under the Act shall apply mutatis mutandis to the person liable to deduct the tax and the person from whom such tax is to be deducted under subsection (1).]