14.  Exemption:-

(1)   The incomes or classes of income, or persons or classes of persons specified in the Second Schedule shall be-

(a)    exempt from tax under this Ordinance, subject to the conditions and to the extent specified therein; or

(b)    liable to tax at such rates, which are less than the rates specified in the First Schedule, as are specified therein; or

(c)    allowed a reduction in tax liability, subject to the conditions and to the extent specified therein; or

(d)    exempt from the operation of any provision of this Ordinance, subject to the conditions and to the extent specified therein :

Provided that, where any income which is exempt from tax under any provision of the Second Schedule, such income, as may be specified in the said Schedule and subject to such conditions as may be specified therein, shall be included in the total income, so however that the tax shall not be payable in respect of such income.

(2)  the Federal Government may, from time to time, by notification in the official Gazette, make such amendment in the Second Schedule by-

(a)  adding any clause or condition therein;

(b)  omitting any clause or condition therein; and

(c)  making any change in any clause or condition therein, as it may think fit, and all such amendments shall have effect in respect of any such year beginning on any date before or after the commencement of the financial year in which the said notification is issued:

Provided that the Federal Government shall place before the National Assembly all amendments made by it in the Second Schedule during a financial year.