| The Income Tax Ordinance, 1979 |
|
|
|
Where a person liable to penalty under section 109, 110, 111 or 112 is a registered firm, the amount of penalty shall, notwithstanding anything contained in this Ordinance, be calculated as if such registered firm were an unregistered firm.
|
| Next | ||
|
Copyright@vakilno1.com
Archer Infotech Pvt. Ltd. All rights reserved
|
||