The Income Tax Ordinance, 1979


124. Institution of prosecution proceedings without prejudice to other action:-

Notwithstanding anything contained in any law for the time being in force, a prosecution for an offence against this Ordinance may be instituted without prejudice to any other liability incurred by any person under this Ordinance or the repealed Act.

 

 

 

Previous
Next
Copyright@vakilno1.com Archer Infotech Pvt. Ltd. All rights reserved