Establishment of the Office of Federal Tax Ombudsman Ordinance, 2000
 

35.    Expenditure to be charge don Federal Consolidated Fund.-

The remuneration payable to the Federal Tax Ombudsman and the administrative expenses of the office, including the remuneration payable to eligible Staff Members, nominees and grantees, shall be an expenditure charged upon the Federal Consolidated Fund.

 

 

 

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