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State of Bihar - Section

Section 16 in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

16. Local authorities not to levy profession tax.

- Notwithstanding anything in any enactment governing the constitution or establishment of a local authority, no local authority shall, on or after the commencement of this Act, levy any tax on professions, trades, callings or employments.