| The Income Tax Ordinance, 1979 |
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(1) Every person responsible to deduct or collect tax under this Ordinance shall get himself registered in the manner as may be prescribed; (2) Where any person without reasonable cause, fails to get himself registered under sub-section (1), the Deputy Commissioner may impose upon such person a penalty not exceeding two thousand rupees: Provided that no such penalty shall be imposed unless such person has been given a reasonable opportunity of being heard. |
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